KALAWATI(SMT.) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this criminal revision petition under section 397 r/w Section 401 Cr.P.C. the petitioner-complainant has challenged the order dated 15.5.2004 passed by Chief Judicial Magistrate, Banswara (for short 'the trial Court' hereinafter) in Criminal Case No. 534/2003 State of Rajasthan v. Dilip Kumar whereby the trial Court convicted respondent No. 2-Dilip Kumar for the offences under sections 498-A and 323 IPC. However, instead of sentencing him at once to any imprisonment, he was released on probation of good conduct under Section 360 Cr.P.C. and was directed to pay a compensation of Rs. 5,000/- to the petitioner.

(2.) I have heard learned counsel for the petitioner. Perused the judgment and order impugned.

(3.) The accused-respondent No. 2 was put to trial in a State case for the offences noticed above. Before the trial Court, the prosecution examined PW-1 Dr. L.C. Maida, PW-2 Kailash Giri, PW-3 Ramesh, PW-4 Smt. Shakuntala, PW-5 Smt. Kalawati and PW-6 Smt. Hantok and produced certain documents Exhibit P/1 to P/5. The accused-respondent No. 2 made a statement under Section 313 Cr.P.C.