RAGHUNATH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS common judgment will dispose of the above mentioned two revision petitions and one appeal which have been preferred against judgment dated 3.12.1991 of the Additional Sessions Judge, Karnal (hereinafter referred to as the appellate Court').

(2.) PETITIONERS -Raghunath, Chaman Lal, Ashok Kumar, Narinder Kumar, Jagdish Kumar and one Mohinder Kumar had faced prosecution pursuant to F.I.R. No. 378 dated 20.11.1985 registered against them under Sections 148, 326, 325, 324, 323 and 149 of the I.P.C. at Police Station, Sadar Karnal on the basis of the statement of complainant -Pindi Dass (petitioner in Crl. Revision No. 782 of 1991).

(3.) FOR offence under Sections 323/149 of the I.P.C. to undergo rigorous imprisonment for three months.