BAGICHA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present revision petition is directed against the judgment dated 18.01.2019 passed by learned Additional Sessions Judge, Kurukshetra, whereby the appeal preferred by the present petitioners against the judgment of conviction dated 05.08.2015 and order of sentence dated 06.08.2015 passed by learned Judicial Magistrate Ist Class, Kurukshetra, was dismissed.

(2.) The petitioners were held guilty and were convicted for commission of offence punishable under Sections 332 and 353 of the Indian Penal Code (for short, 'IPC') in case F.I.R. No.132 dated 7.5.2011 registered under Sections 332 and 353 IPC, at Police Station Ladwa, Karnal and was sentenced as under:-

(3.) Facts relevant for the purpose of decision of the present revision petition; an auction was organized in the Government School, Lohara on 06.05.2011 at 10:00 AM. At about 9:00 AM, as soon as Surjit Singh, Gram Sachiv started to mark the attendance, the petitioners-accused persons stopped the process of marking attendance and snatched the lease register from the Gram Sachiv and tried to tear the same. They also caught hold of the muffler (Parna) worn by said Gram Sachiv and tried to strangulate him, but he was saved by the Sarpanch and other Panches and many other persons, present at the spot. Thereafter, on the basis of letter sent by the Block Development and Panchayat Officer, Ladwa to the S.H.O., Police Station Ladwa, the present F.I.R. was registered.