DALJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This revision is directed against the judgment dated 12.03.2013 passed by learned Addl. Sessions Judge, S.A.S. Nagar, Mohali, vide which while dismissing the appeal of the appellants therein against the judgment and order dated 06.09.2010 passed by learned Judicial Magistrate 1st Class, Kharar, the conviction and sentence of the appellant under Section 148, 342, 323, 325 read with Section 149 IPC was set aside and the accused-appellants therein were ordered to be released on probation under Section 4 (1) of the Probation of Offenders Act, 1958 (in short 'the Act'), on their furnishing probation bonds in the sum of Rs. 50,000/- with one surety in the like amount, each, on giving an undertaking to maintain peace and be of good behaviour for a period of two years and to receive the sentence as and when called upon to do so within the said period of two years.

(2.) The present petitioner Daljit Singh, who is the complainant/ victim has challenged the said judgment on the ground that in the impugned judgment, no compensation has been awarded as required under Section 357 Cr.P.C. and that on the mere ground that since the accused were facing trial for the last six years, they were released on probation under Section 4(1) of the Act.

(3.) Notice was given to the respondents/accused but they opted not to put in appearance despite service of notice.