SATYA PARKASH Vs. HARDEV AND OTHERS

JUDGEMENT

(1.) The present revision petition by the complainant under Section 401 Cr.P.C. is directed against the judgment dated 02.03.2015 passed by learned Additional Sessions Judge, Palwal, vide which the appeal preferred by accused (respondents No.1 and 2 herein), against the judgment of conviction dated 29.11.2013 passed by learned Additional Chief Judicial Magistrate, Palwal, was dismissed, with modification in the order of sentence dated 30.11.2013, thereby ordering the accused (respondents No.1 and 2 herein) to be released on probation of good conduct on their furnishing bonds in the sum of Rs.25,000/- with one surety each in the like amount for a period of six months with further directions to keep peace and be of good behaviour during the said period, failing which they were directed to make themselves available to receive the sentence as and when called upon. The respondents No.1 and 2 were further directed to pay a sum of Rs.15000/- each (total Rs.30,000/) as compensation to the injured, out of which Rs. 15,000/- were ordered to be paid to injured Ramkali and remaining amount to be shared equally by the remaining two injured namely Vidya and Satya Parkash.

(2.) The accused-respondents No.1 and 2 were held guilty by learned trial Court and were convicted and sentenced as under:-

(3.) Learned counsel for the petitioner submitted that the injured in this case had sustained grievous injuries and the order passed by learned Additional Sessions Judge thereby releasing respondents No.1 and 2 on probation deserves to be set-aside and the judgment of conviction and order of sentence passed by the trial Court is liable to be upheld by this Court.