RANJEET 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. 24/6/2016 passed by learned Additional Sessions Judge No.2, Hanumangarh (hereinafter referred to as 'the appellate court') in Criminal Appeal No.81/2012 (CIS No.80/2014) by which the appellate court dismissed the appeal of the petitioners and upheld the judgment dtd. 23/3/2006 passed by the learned Chief Judicial Magistrate, Hanumangarh (hereinafter referred to as 'the trial court') in Criminal Case No.337/2004, whereby, the learned trial court convicted and sentenced each of the present petitioners as under :

(2.) Brief facts of the case are that on 15/1/2004, complainant/injured Baldev Singh gave a parcha bayan at Government hospital Tibbi to the Police Personnel of PS Tibbi to the effect that when he along with his brother Gurudev Singh was returning to home, the accused petitioners came armed with gandasi and lathi and caused grievous injuries to the complainant. On this report, the police registered the case against the accused petitioners for offences under Ss. 323/34, 341/34, 324/34, 325/34 IPC and started investigation.

(3.) On completion of investigation, the police filed challan against the accused petitioners. Thereafter, the charges of the case were framed by the trial court against the accused petitioners, who denied the charges and claimed trial.