DALIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Dalip Singh was convicted for an offence under Sections 323, 324, 326 of the Indian Penal Code ('IPC' for short) by the Judicial Magistrate First Class Hisar vide judgment dated 17.12.1999. Vide order of even date, petitioner was sentenced to undergo rigorous imprisonment for three months under Section 323 IPC and to undergo rigorous imprisonment for one year under Section 324 IPC and to undergo rigorous imprisonment for three years under Section 326 IPC. All the sentences were ordered to run consecutively.

(2.) AGGRIEVED by the same, petitioner preferred an appeal and the same was dismissed by the Additional Sessions Judge, Hisar vide judgment dated 3.6.2002. Hence, the present revision petition.

(3.) I have gone through the record of the case with the assistance of the learned Counsel for the State.