GOVIND SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioners challenging the judgment dtd. 31/8/2013 passed by learned Additional Sessions Judge No. 2, Hanumangarh (hereinafter referred to as 'the Appellate Court') in Criminal Appeal No. 47/2012 by which the Appellate Court dismissed the appeal of the petitioners and upheld the judgment dtd. 1/8/2005 passed by the learned Judicial Magistrate (First Class), Tibbi (hereinafter referred to as 'the Trial Court') in Criminal Case No. 183/2000, whereby, the learned Trial Court convicted and sentenced the present petitioners as under :

(2.) Brief facts of the case are that on 24/4/2000, complainant/injured Devsingh gave a parcha bayan at Government hospital to the Police Personnel of PS Tibbi to the effect that the accused persons came armed with deadly weapons and caused grievous injuries to the complainant. On this report, the police registered the case against the accused-persons for offences under Ss. 447, 147, 148, 149, 323 IPC and started investigation.

(3.) On completion of investigation, the police filed challan against the accused-persons for offence under Ss. 447, 147, 148, 149, 323, 324, 326 IPC. Thereafter, the charges of the case were framed against the accused- persons for offences under Ss. 447, 147, 148, 323/149, 326/149 IPC, who denied the charges and claimed trial.