SATYAPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed the present criminal revision petition being aggrieved by the judgment dtd. 4/6/2022 passed by the learned Additional Sessions Judge No. 2, Sriganganagar in Appeal No. 78/2018 whereby, the appellate court partly allowed the appeal and while upholding the conviction against the respondents for offence under Sec. 341, 323, 325 IPC passed by Judicial Magistrate No. 1, Sriganganagar in Criminal Case No. 57/2000, granted the benefit of probation under Sec. 4 & 5 of Probation of Offenders Act.

(2.) Briefly, the facts of the case are that the petitioner complainant lodged a written report before SHO, Police station Purani Abadi, Sriganganagar to the effect that on 1/2/2000 when he alongwith his father were going to the school with regard to transfer of his father, at that time, Ram Kumar Patwari and his son Vijendra Kumar armed with lathi attacked them and inflicted injuries to father.

(3.) On this report, the FIR was registered and the police started investigation. After investigation, the police filed challan against the accused respondent for offence under Ss. 341, 323, 325 IPC. Thereafter, charges were framed against the accused respondent for offence under Ss. 341, 323, 325 IPC.