SATPAL SINGH Vs. STATE

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 2012 and the present criminal revision has been pending since the year 2013.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr., P.C. has been preferred against the judgment dtd. 31/10/2013 passed by learned Additional Sessions Judge, Sri Karanpur, District Sri Ganganagar in Criminal Appeal No.51/2013, whereby the judgment dtd. 7/9/2013 passed by learned Judicial Magistrate, First Class, Padampur, District Sri Ganganagar in Criminal Case No.508/12 giving benefit of doubt to the petitioner under Sec. 354 IPC and convicting him for offence punishable under Ss. 394, 341 & 323 IPC was upheld. The petitioner was convicted and sentenced as follows :- <IMG>JUDGEMENT_168_LAWS(RAJ)11_2022_1.jpg</IMG>

(3.) Learned counsel for the accused-petitioner submits that the accused-petitioner do not have any criminal antecedents to his credit.