KALU RAM Vs. GOPI RAM

JUDGEMENT

(1.) This order shall dispose of the above-mentioned two revision petitions as the same are preferred against the common judgment.

(2.) For brevity, the facts are being extracted from Criminal Revision No. 2866 of 2017.

(3.) The aforesaid revision petitions have been preferred by the complainant against the judgment dated 29.03.2017 passed by the learned Additional Sessions Judge, Fazilka vide which the findings of acquittal as recorded by the learned Chief Judicial Magistrate, Fazilka with regard to respondent Nos. 1 and 3, i.e. Gopi Ram and Guddi Devi were upheld and the conviction of respondent No. 2 Faqir Chand was also upheld but he was released on probation of good conduct under Section 4(1) of the Probation of Offenders Act, 1958.