DILBAG SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has arisen out of the judgment dated 03.03.2011 passed by the Additional Sessions Judge, Bhiwani, vide which the appeal filed by the petitioner, challenging the judgment of conviction dated 22.05.2008 and order of sentence dated 23.05.2008, passed by the Chief Judicial Magistrate, Bhiwani in case FIR No.128 dated 02.05.2000 under Sections 452, 447, 506/34 IPC of the Indian Penal Code (for short 'IPC '), registered at Police Station Jhajjar, was partly accepted qua the modification in the sentence part.

(2.) As per the prosecution, on 02.05.2000 a complaint was made by Dr. Dilbag Singh to DSP Jhajjar that on 14.04.2000, respondent No.2- Takdir Singh (brother of the complainant) and respondent No.3-Harish Pilania had trespassed in his house and had also removed his name plate.

(3.) After completion of investigation and necessary formalities, challan was presented against respondents No.2 and 3.