TRIBHUVAN NATH GOEL Vs. STATE

JUDGEMENT

(1.) This is a case in which Sudesh Kumar a tenant allegedly received injuries at the hands of his landlord Tribhuvan Nath Goel and his relations. On the basis of evidence the trial magistrate convicted the accused under Section 325/34 IPC. However, the accused persons were granted the benefit of probation under Section 4(3) of the Probation of Offenders Act and the petitioners were released on furnishing personal bonds in the sum of Rs. 5000.00 each for maintaining peace and good behaviour for two years. They were ordered to be kept under supervision under Section 4(3) of the Act.

(2.) In appeal before the Addl. Sessions Judge, conviction under Section 325/34 Indian Penal Code was upheld, but the Addl Sessions. Judge modified the order on the point of sentence to the extent that the bond amount was reduced to Rs. 3000.00 from Rs. 5000.00 and the period of bond was reduced to one year and the supervision by Probation Officer under S. 4(3) was set aside.

(3.) Aggrieved, this revision petition has been filed. Though the case is very old one and has been on the board of the court, but none appeared though it was awaited for a long period. It is useless to keep such revision petition pending for such a long period and therefore, I dispose it of on the basis of the record available.