VIMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant Criminal Revision Petition, challenge has been made to the order dtd. 14/2/2023 passed by the learned Additional Sessions Judge, Deedwana, District Nagaur in Criminal Appeal No.45/2015 whereby the learned appellate Court maintained the judgment of conviction under Ss. 498A and 406 of the IPC but quashed the order of sentence and instead of sending the accused to jail, extended them the benefit of probation under Sec. 4 of the Probation of Offenders Act and cost of proceeding were imposed upon them.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor for the State and learned counsel for the respondents No.2 to 4. Perused the material available on record.

(3.) Bereft of elaborate details, the facts of the case are that the petitioner is the victim/complainant of a case filed under Ss. 498A and 406 of the IPC against the respondents No.2 to 4 before the learned Additional Chief Judicial Magistrate, Deedwana, District Nagaur. After a rigorous trial, the learned Judicial Magistrate convicted the accused-respondents for the offences under Ss. 498A and 406 of the IPC and sentenced each of them to undergo one year imprisonment alongwith a fine of Rs.500.00 with default clause applicable to each of the accused under each caption vide order dtd. 22/7/2015.