CHARANJI LAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) pondents Nos. 2 and 3 had faced trial in FIR No.14 dated 1.3.1998 under Sections 323/324 read with Section 34 of the Indian Penal Code,1860 (for short 'IPC') registered at Police Station City Malout. The trial Court vide judgment/order dated 22.12.2005 ordered the conviction and sentence of respondents No. 2 and 3 under Sections 323,324 read with Section 34 IPC. However, in appeal, the conviction and sentence of the respondents No. 2 and 3 were set aside by the appellate Court vide judgment dated 8.12.2006. Hence, the present revision petition by the complainant.

(2.) Learned counsel for the petitioner-complainant submitted that the prosecution had been successful in proving its case. The trial Court had rightly ordered the conviction and sentence of respondents No. 2 and 3 qua the charges framed against them. The appellate Court on conjectures ordered the acquittal of respondents No. 2 and 3.

(3.) Learned counsel for respondents No. 2 and 3 has submitted that it is a case of version and cross-version. In fact, FIR in question was got registered by respondents No. 2 and 3 against petitioner and others. Petitioner and his co-accused were convicted and sentenced by the trial Court vide judgment/order dated 22.12.2005. The appellate Court had dismissed the appeal filed by the petitioner and his co-accused vide order dated 8.12.2006. In the revision petition filed by the petitioner and others bearing CRR No. 2534 of 2006, the conviction of the petitioner and his co-accused under Sections 323,324 read with Section 34 IPC was upheld and they were ordered to be released on probation by this Court vide order dated 7.2.2007. Since the version put-forth by respondents No. 2 and 3 had been upheld upto this Court, the present revision petition was liable to be dismissed.