TEHSILDAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of above mentioned two revision petitions as both have arisen from a common judgment dated 4.4.2012 passed by the Additional Sessions Judge, Faridabad.

(2.) The petitioners were tried for committing the offences under Sections 223, 120-B of the Indian Penal Code ('IPC' for short) in case FIR No. 95 dated 3.2.2003, registered at Police Station Central Faridabad. Vide judgment dated 1.11.2011, the learned Judicial Magistrate Ist Class found the petitioners guilty for the offences under Sections 223, 120-B and vide order dated 2.11.2011 sentenced them to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1,000/- each under Section 223 IPC and to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1,000/- each under Section 120-B IPC. In default of payment of fine, they were to further undergo simple imprisonment for a period of three months.

(3.) Aggrieved of the judgment passed by learned Judicial Magistrate Ist Class, the petitioners filed two separate appeals which came up for hearing before Additional Sessions Judge, Faridabad. Both the appeal were dismissed on 4.4.2012.