PRAHLAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By its judgment dated Sept. 30, 1982 the trial court found the accused petitioner guilty under section 323 I.P.C. and convicted him accordingly. Having regard to the nature of the offence and the circumstances in which it was committed the trial court released the accused petitioner on admonition and further directed that he would pay a sum of Rs. 200.00 to the injured by way of compensation. In appeal the learned Additional Sessions Judge affirmed the order of the conviction and release of the accused petitioner on admonitory. He however reduced the amount of compensation from Rs. 200.00 to Rs. 100.00.

(2.) Aggrieved by the order of the learned Additional Sessions Judge the accused petitioner has preferred this petition of revision.

(3.) I have heard learned counsel for the petitioner and perused the judgment of the trial court as well as the lower appellants court In my opinion there is no ground whatever for interference with the order made by the learned Magistrate and affirmed by the Additional Judge. The order of conviction is based upon the evidence which has been properly appreciated No order of sentence has been passed. Instead the accused petitioner has been given the benefit of section 3 of Probation of Offenders Act, 1958 and released en mere admonition. That being so the accused Petitioner cannot possibly suffer any disqualification attaching to his conviction. In conclusion this petition fails and is dismissed in limine. Revision dismissed.