SALIK SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Sulabh Kr. Srivastava, learned counsel for the revisionists and Ms. Mamta Pandey, learned Additional Government Advocate for the State.

(2.) Revisionists have filed the present revision challenging therein the judgement and order dtd. 9/3/2007 passed by First Additional Civil Judge, Junior Division/Judicial Magistrate, Gonda in Case No. 622/06/94 [State Vs. Atma Singh (deceased) and Others] whereby revisionists have been convicted for offences punishable under Ss. 323, 325 and 504 I.P.C. Revisionists have also challenged the judgement and order dtd. 19/7/2007 passed by Additional Sessions Judge/Fast Track Court No.-4, Gonda in Criminal Appeal No. 14 of 2007 whereby the aforementioned conviction of the revisionists under Ss. 323, 325 and 504 I.P.C. has been converted into conviction under Ss. 323/34 and 325/34 I.P.C.

(3.) Brief facts of the case are that a criminal case was registered as N.C.R. No. 147 of 1992 under Ss. 323 and 504 I.P.C. in Police Station Tarabganj, District Gonda. Later on Sec. 325 I.P.C. was added and after investigation, police submitted charge-sheet against the accused before the competent court.