GAMDOOR SINGH, Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of the above mentioned three criminal revision petitions.

(2.) PETITIONER were convicted for offence under Sections 323, 325, 452 read with Section 34 of the Indian Penal code (hereinafter referred to as 'IPC') vide judgment dated 13.10.2005 passed by Sub Divisional Judicial Magistrate, Dabwali. Vide order dated 15.10.2005 passed by learned Sub Divisional Judicial Magistrate, Dabwali petitioners were sentence to undergo rigorous imprisonment for six months and fine of Rs. 500/ - each under Section 323 IPC, and were sentenced to undergo rigorous imprisonment for two years and fine of Rs. 1000/ - each under Sections 325IPC and were sentence to undergo rigorous imprisonment for one year and fine of Rs. 500/ - each for offence under Section 452 IPC. Aggrieved by the same, petitioners preferred appeals and the same were dismissed by learned Sessions Judge, Sirsa vide judgment dated 29.8.2008. Aggrieved by the same petitioners have filed the present revision petitions.

(3.) LEARNED Counsel for the petitioners, during the course of arguments, have not challenged the conviction of the petitioners under Sections 323, 325, 452 read with Section 34 IPC. Learned Counsel for the petitioners have submitted that the petitioners were facing criminal proceedings since the year 1997 and their sentence be reduced to already undergone by them.