- (1.) Affidavit dated 21.09.2012 filed on behalf of Joginder Singh son of Jasmer Singh-complainant is taken on record.
(2.) This revision petition has been preferred by the petitioners against judgment dated 06.01.2005 passed by learned Additional Sessions Judge, Fast Track Court, Kurukshetra, thereby dismissing the appeal preferred by the petitioners against the judgment and order dated 26/27.04.2002 passed by the learned Judicial Magistrate, 1st Class, Pehowa.
(3.) Learned trial court convicted and sentenced the petitioners as under:- "[T]o undergo simple imprisonment for one year and fine of Rs 2000/- each under Section 148 IPC; simple imprisonment for the period of three years and fine of Rs 5000/- each under Section 326 IPC; simple imprisonment for the period of one year and fine of Rs 1000/- each under Section 324 IPC; simple imprisonment for the period of two years and fine of Rs 3000/- each under Section 325 IPC; simple imprisonment for the period of six months and fine of Rs 500/- each under Section 323 read with Section 149 IPC; simple imprisonment for the period of six months and fine of Rs 500/- each under Section 506 IPC and simple imprisonment for two months under Section 427 IPC. In default of payment of fine to undergo simple imprisonment for the period of three months under Section 326 IPC, 2 _1/2 months under Section 325 IPC; two months under section 148 IPC; one month under Section 324 IPC and 15 days under Section 323 and 506 IPC. " ;