- (1.) By way of this order, I shall dispose of Criminal Revision Nos. 1326 and 2535 of 2013 as these have emerged out of the same proceedings and involve identical questions of law and facts. However, for the sake of convenience, facts are being taken from Criminal Revision No. 1326 of 2013.
(2.) The instant petition lays challenge to the judgment dated 09.04.2013 passed by the Additional Sessions Judge, Panchkula, whereby the appeal preferred by petitioner - Ravi Monga against his conviction and sentence for offence under Sections 323, 452 and 506 of the Indian Penal Code (in short, 'IPC') was partly allowed to the extent of reducing sentence for the aforesaid offences, whereas his conviction for the said offences was affirmed.
(3.) On April 22, 2013, the order passed by this Court reads as follows: "Learned counsel for the petitioner does not press the revision petition on merits, however, confines his prayer regarding quantum of sentence/release on probation only. Notice of motion to the Advocate General, Haryana for 08.05.2013.";