- (1.) C R M No.16649 of 2015 There is an application under Section 5 of the Limitation Act, 1963 seeking condonation of delay of 11 days in filing the present criminal revision petition. For the reasons stated in the application, the same is allowed and delay of 11 days in filing the instant petition is condoned.
(2.) The petitioner has filed present revision petition impugning order of sentence dated 29.1.2015 passed by learned Sessions Judge, Ambala on the ground that sentence awarded to respondents No.2 to 4- accused needs to be modified and suitably enhanced. Learned Sessions Judge, Ambala vide judgment dated 27.1.2015 had convicted accused-respondents No.2 to 4 under Section 452 IPC as well as Sections 323, 324, 326 and 506 read with Section 34 IPC and vide impugned order dated 29.1.2015, sentenced them as under: JUDGEMENT_367_LAWS(P&H)3_2016_1.html
(3.) It was, however, ordered that all the substantive sentences shall run concurrently. Briefly stated, an FIR No.76 dated 10.7.2009 under Sections 148, 323, 324, 326, 452 and 506 read with Section 149 IPC was registered at Police Station, Saha against the private respondents. As per FIR, on 9.7.2009 at about 4.30 p.m. within the area of village Bihta, Police Station, Saha, the accused in furtherance of their common intention voluntarily caused hurt to petitioner-complainant Punit Kumar, Shalav @ Monga and Prince with blunt weapons. They caused grievous hurt to the complainant with sharp edged weapon and also committed criminal intimidation by threatening the complainant and other injured with dire consequences. The accused also committed trespass by entering into the house of complainant after having made preparation for causing hurt to the complainant and injured.;