ASHOK KUMAR @ PAPPU Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has filed this revision against the judgement dated 26.10.1999, passed by the Chief Judicial Magistrate, Hisar vide which he was convicted under Sections 323, 325, 326 IPC and was sentenced as under:

(2.) THE appeal filed by the petitioner has also been dismissed by the Addl. Sessions Judge, Hisar vide judgement dated 16.1.2002, and the conviction and sentence as awarded by the Chief Judicial Magistrate, Hisar has been upheld.

(3.) TO prove its case the prosecution examined PW1 Ved Ram SI, PW -2 Dr. Arun Gupta, PW3 Dr. R.J. Bishnoi, PW4 Surjit Singh Constable, PW5 Ajit Singh ASI, PW6 complainant Yashpal, PW7 Naresh Kumar Constable, PW8 ASI Hari Ram and after that the evidence was closed by court order on 21.9.1999.