BHANWAR NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 2000 and the present criminal revision has been pending since the year 2017.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 28/10/2017 passed by learned Additional Sessions Judge, Ratangarh, District Churu in Criminal appeal No. 21/2015 whereby the judgment dtd. 3/7/2015 passed by the learned Additional Chief Judicial Magistrate, Ratangarh, District Churu, in Criminal Case No. 337/2001, convicting the revisionist-petitioners was upheld while amending/modifying the order of learned trial court to the extent of conviction under Sec. 148 IPC instead of Sec. 148/149 IPC. The petitioner was convicted and sentenced as under:-

(3.) Learned counsel for the parties submits that there are cross cases between the parties and since a compromise has been arrived at between the parties, therefore, the Court may take a lenient view while directing that the sentence awarded to the present revisionist-petitioners may be substituted with the period of sentence already undergone by them.