Alok Singh, J. - (1.) ON being asked, Mr. Gaurav Dhir, learned Deputy Advocate General, Haryana, has accepted notice on behalf of the State.
(2.) WITH the consent of learned counsel for the parties, present petition is being disposed of at the admission stage. Petitioners were found guilty and sentenced to undergo simple imprisonment for a period of one year with fine of Rs. 200/ - each and in default of payment of fine to further undergo simple imprisonment for fifteen days for the commission of offence punishable under Section 325 read with Section 149 IPC. They were further sentenced to undergo simple imprisonment for a period of six months with fine of Rs. 100/ - each and in default of payment of fine to further undergo simple imprisonment for ten days for the commission of offence punishable under Section 323 read with Section 149 IPC. Petitioners were also sentenced to undergo simple imprisonment for a period of six months with fine of Rs. 100/ - each and in default of payment of fine to further undergo simple imprisonment for ten days for the commission of offence punishable under Section 148 IPC by Judicial Magistrate Ist Class, Bhiwani, vide order dated 11.08.2009. All the sentences were ordered to run concurrently.
(3.) APPEAL preferred by the accused/petitioners was dismissed and order/judgment passed by learned trial Court was affirmed by learned Appellate Court/Additional Sessions Judge -III, Bhiwani, vide judgment dated 14.12.2011.;