ROOPA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the accused-petitioner-Roopa Ram against the judgment dated 15.12.1992 passed by the learned Special Judge, SC & ST (Prevention of Atrocities) cum Additional Sessions Judge, Bikaner in Criminal Appeal No. 10/90 by which he dismissed the appeal filed by the accused-petitioner and confirmed the judgment and order dated 7.4.1986 passed by the learned Judicial Magistrate, First Class, Nokha in Criminal Case No. 269/81 by which the learned Magistrate while acquitting the accused-petitioner for offence u/s. 324 Penal Code convicted the petitioner for offence u/s. 326 Penal Code and sentenced him to 1 and 1/2 years' R.I. and a fine of Rs. 500.00 in default to further undergo 6 months' S.I.

(2.) Brief facts of the case are that on 29.10.1981, near Bus Stand, Nokha, the accused-petitioner caused two injuries to Ramchandra (PW- 1) including one fracture on left leg which was found to be grievous one.

(3.) After usual investigation, the police filed challan against the accused- petitioner for offence u/ss. 324 & 326 IPC. The charges u/ss. 324 & 326 Penal Code were framed against the petitioner and after conclusion of the trial, the learned trial Magistrate vide his judgment and order dated 7.4.1986 while acquitting the accused-petitioner for offence u/s. 324 Penal Code convicted him for offence u/s. 326 Penal Code and sentenced him as stated above.