SHEIKH TAJ MANSOORI Vs. SHEIKH RIYAZ

JUDGEMENT

(1.) Heard on the question of maintainability of this revision. This revision is directed by the applicant/complainant with the prayer to convict and sentence respondent No.1 and 2 under section 325 of the IPC besides their conviction and sentence awarded by the trial court and modified by the appellate court.

(2.) As per available record, on lodging the FIR by the present applicant at P.S Chandameti, a Crime No.56/09 was registered against respondent NO.1 and 2 at such police station for the offence under section 325,323 read with section 34 of the IPC. After holding the investigation, such respondents were charge sheeted for the offence of the same sections.

(3.) On framing the charges of the aforesaid sections by the trial court, respondent No.1 and 2 abjured the guilt, on which, the trial was held. On appreciation of the same, holding guilty to the respondent No.1 under section 323 of the IPC while respondent No.2 under section 323/34 of the IPC, each of them were punished with SI 4 months with fine of Rs.500/-, in default of depositing the fine, further one month SI while they were acquitted from the charge of section 325 and 325/34 of the IPC.