CHANDRAEE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 7.10.1994 passed by the learned Additional District and Sessions Judge, Pai in criminal ap-peal No.5/1994 whereby the learned appellate Judge dismissed the appeal filed by the peti-tioner and affirmed the judgment and order dated 25.6.1994 as passed by the learned Ad-ditional Chief Judicial Magistrate, Sojat in Crimi-nal Case No.392/1986 convicting the accused petitioner for offence under Section 326 and 452 IPC and sentencing her for offence under Sec-tion 326 IPC to a period of one year's simple imprisonment and a fine of Rs. 1,000 and in default of payment of fine, to further undergo one month's simple imprisonment and for of-fence under Section 452 IPC to three months simple imprisonment and a fine of Rs.200 and in default of payment of fine, to further undergo seven days simple imprisonment.

(2.) The accusation against the present peti-tioner had essentially been that on 4.9.1986 at about 7.00 a.m. the petitioner entered the house of complainant Gheesi and caused grievous in-juries with incised teeth so as to separate some portion of the lower lip of the injured and caused other simple injuries also.

(3.) The investigation was conducted by the In-charge, police station, Bagri. Upon submis-sion of the charge-sheet after investigation, the petitioner was charged for the offence under Sections 452, 326 and 323 IPC.