- (1.) CRM-19697-2014 This is an application for listing the case for an actual date. It is mentioned in the application that the petitioner has been in custody since 06.05.2014 and no actual date is fixed in this case. Learned State counsel states that he has no objection, if the case is being taken up today.
(2.) In view of above, the petition is taken up today for hearing. Disposed of. CRR-1505-2014
(3.) This criminal revision has been filed by the petitioner against the judgment dated 06.05.2014 passed by learned Sessions Judge, Fatehabad, thereby dismissing the appeal preferred by the petitioner against the judgment of conviction dated 14.12.2012 and order of sentence dated 15.12.2012 passed by learned Chief Judicial Magistrate, Fatehabad, vide which the petitioner has been convicted for offences punishable under Sections 452 and 506 of the Indian Penal Code and sentenced as under: JUDGEMENT_394_LAWS(P&H)9_2014_1.html;