BHIM SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners were tried qua commission of offence punishable under Sections 323, 325, 506 read with Section 34 of the Indian Penal Code, 1860 ("IPC" for short) in FIR No.474 dated 12.7.2005 registered at Police City Sirsa.

(2.) The trial Court, vide judgment/ order dated 26.11.2011 convicted and sentenced the petitioners qua commission of offence punishable under Sections 323, 325, 506 read with Section 34 IPC. Appeal filed by the petitioners against the said judgment/ order of their conviction and sentence was dismissed by the Appellate Court vide judgment dated 8.12.2012. Hence, the present revision petition by the petitioners.

(3.) During the course of arguments, learned counsel for the petitioners has not challenged the conviction of the petitioners under Sections 323, 325, 506 read with Section 34 IPC but has submitted that sentence qua imprisonment of the petitioners be reduced to the period already undergone by them. Learned counsel has further submitted that the petitioners are not previous convicts and have undergone about 3 1/2 months of actual sentence. Petitioners are poor persons as they are rickshaw pullers and are the only bread earners of the family.