TEK SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) TEK Singh petitioner was convicted under section 410, Indian Penal Code and sentenced to two years R.I. and a fine of Rs. 20,00-/- In default of payment of fine further R.I. for a period of six months by Additional Chief Judicial Magistrate, Bhiwani, vide his order dated June 4, 1937. His appeal was dismissed by Additional Sessions Judge II, Bhiwani vide his order dated July 2, 1988. Feeling aggrieved, he has filed this revision.

(2.) I have heard the learned counsel for the petitioner.

(3.) OM Parkash and his associates met the petitioner a number of times and asked him to get them recruited in the Central Reserve Police or pay the money back, but neither they were recruited nor the money was paid back. The matter was reported to the police. The petitioner was arrested, challaned and convicted, as mentioned in the earlier part of the Judgment.