AMRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel in this revision petition filed under section 397/401, Cr.RC. and perused the record.

(2.) The revisioners were convicted and sentenced under sections 447, 427, 323, 323/34, by the courts below by the impugned order dated 21.5.2001. They were given benefit of probation to remain of goods behaviour for a period of 3 years. However, each of the revisioners have been asked to deposit Rs. 5,000/- within period of 15 days, to be paid to injured persons as compensation. Aggrieved against that order, this revision petition has been filed.

(3.) Learned counsel for the revisioners has taken me through the judgment as also record and pointed out that out of two injured persons, Mst. Munni Devi received only 3 simple blunt injuries on non-vital parts whereas Ram Kishore has received one incised wound, which was sharp and simple in nature, along with two blunt injuries. All these injuries are on non-vital parts. The court-below has not rightly appreciated the matter and has been kind enough to injured persons and awarded them compensation amounting to Rs. 15,000/-.