AMRIK SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present revision petition (CRR-131-2019) is directed against the judgment of conviction dated 9.1.2015 and order of sentence dated 12.1.2015 passed by learned Sub Divisional Judicial Magistrate, Assandh in Criminal Complaint No. 46 of 2012 titled Rishi Pal alias Sonu Vs. Amrik Singh and another , vide which petitioners, Amrik Singh and Harvinder Singh were convicted and sentenced as under:- <FRM>JUDGEMENT_176_LAWS(P&H)7_2019_1.html</FRM>

(2.) The appeal preferred by the present petitioners against the said judgment of conviction and order of sentence was dismissed by learned Additional Sessions Judge, Karnal vide judgment dated 7.1.2019.

(3.) Learned counsel for the petitioners, at the very outset, contended that he does not challenge the judgment of conviction especially in the light of the fact that petitioner No.1, Amrik Singh is now of the age of 85 years, who has been attributed injury on the little finger of injured with sword and petitioner No.2, Harvinder Singh was attributed only simple injury. By now, petitioner No.1, Amrik Singh has already undergone 2 months and 28 days of actual sentence and he has been released on interim bail vide orders dated 5.4.2019 passed by this Court on account of the fact that he is a patient of HCV Positive and petitioner No.2. Harvinder Singh has undergone substantial period of sentence.