NIRDOSH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant revision petition has been filed by the petitioners challenging the judgment dtd. 19/6/2003 passed in Cr. Appeal No. 13/2003 by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Udaipur (hereinafter referred to as Rs.the Appellate Court') by which the Appellate Court partly allowed the petitioners' appeal and instead of offence under Sec. 392 IPC, it convicted the accused-petitioners for offence under Sec. 379 IPC and sentenced them to undergo six months' RI each and imposed a fine of Rs. 2,000/- and in default of payment of fine, to further undergo one month's R.I.

(2.) Whereas, the learned Addl. Chief Judicial Magistrate No. 2, Udaipur (hereinafter referred to as Rs.the Trial Court') vide judgment dtd. 4/2/2003 passed in Cr. Case No. 525/2001 convicted the petitioners for offence under Sec. 392 IPC and sentenced them to undergo one year's RI and imposed a fine of Rs. 2,000/- and in default of payment of fine, to further undergo three months' RI.

(3.) By this revision petition, the petitioners also challenge the judgment of the Trial Court.