YADWINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present revision petition against the judgment of conviction dated 06.02.2015 and order of sentence dated 07.02.2015, passed by the learned Judicial Magistrate Ist Class, Sirsa, whereby petitioner was held guilty and convicted for the commission of offence punishable under Sections 323 & 377/511 IPC and was sentenced as under:- <FRM>JUDGEMENT_81_LAWS(P&H)5_2019_1.html</FRM>

(2.) All the sentences were ordered to run concurrently.

(3.) Petitioner preferred an appeal before the learned Sessions Judge, Sirsa, who maintained the judgment of conviction vide judgment dated 29.08.2018, but modified the order of sentence to the extent that sentence of two years rigorous imprisonment, awarded to the petitioner, would be reduced to that of one year rigorous imprisonment for the commission of offence under Section 377/511 IPC. However, the sentence of fine remained intact.