SURESH KUMAR Vs. SHAKTI

JUDGEMENT

(1.) CRM-4448-2016 Prayer in this application filed under Sec. 5 of Limitation Act is for condonation of delay of 41 days in filing the present revision petition.

(2.) For the reasons stated in the application, same is allowed and the delay of 41 days in filing the present revision petition is condoned. CRR-523-2016 Petitioner has filed the present revision petition against the judgment dtd. 16/9/2015 passed by learned Additional Sessions Judge, Fazilka, whereby his appeal against the judgment dtd. 15/12/2014 passed by learned Chief Judicial Magistrate, Fazilka was dismissed. Learned

(3.) Additional Sessions Judge though has held the respondents No.1 and 2- accused guilty for offence under Sec. 324 IPC, but has extended the benefit of Probation of Offenders Act, 1958. Vide judgment dtd. 15/12/2014, learned trial Court though has convicted the respondents- accused under Sec. 323 read with Sec. 34 IPC, but has acquitted them for the offence under Sec. 324 IPC. The trial Court released the respondents on probation on furnishing of probation bonds in the sum of Rs.10,000.00 each with one surety of like amount with an undertaking not to repeat the offence, be of a good behaviour for a period of one year. The court has also imposed a fine of Rs.2,000.00.