JUGRAJ SINGH & AR Vs. BINDRO & ANR

JUDGEMENT

(1.) The conspectus of the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that in the wake of complaint of complainant Bindro (respondent No.1) (CW1) and having completed all the codal formalities of trial & taking into consideration the entire oral as well as documentary evidence on record, the petitionersconvicts were convicted & sentenced to undergo rigorous imprisonment (for brevity "RI") for a period of one year, to pay a fine of Rs. 2000/- each and in default thereof, to further undergo RI for a period of one month each, for the commission of an offence punishable u/s 498-A IPC, by way of impugned judgment of conviction and order of sentence dated 1.2.2012 by the trial Court.

(2.) Aggrieved thereby, the petitioner-convicts filed the appeal, which was dismissed as well, by means of impugned judgment dated 28.5.2013 by the appellate Court.

(3.) Sequelly, the petitioner-convicts still did not feel satisfied and preferred the present revision petition to challenge the impugned judgments of conviction and orders of sentence, invoking the provisions of section 401 Cr.PC.