KANHEYA LAL AND ORS. Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed against the impugned judgment & order dated 26.4.2006 passed by learned Special Judge, SC/ST Cases, Ajmer in Cr. Appeal No. 141/2005 (13/2005) whereby the judgment dated 14.1.2005 passed by learned Judl. Magistrate Ist Class, Ajmer in complaint case No.106/90 (5/87) was upheld by which the trial court convicted the petitioners as under:

(2.) Briefly stated facts of the case are that a complaint was filed against the petitioners, and upon that complaint, after usual investigation, police filed charge-sheet before the concerned court/Magistrate. The learned Magistrate framed charges took cognizance against the petitioners for offence under Ss. 494,120,109, 114 and 497, IPC, to which the petitioners denied and claimed to be tried. The prosecution examined as many as 04 witnesses and got exhibited certain documents. Statement of petitioners under Sec. 313, Cr.P.C. was recorded. After hearing both the sides, the learned trial court has convicted and sentenced the petitioners as indicated above vide judgment dated 14.1.2005.

(3.) Aggrieved against the said order of conviction and sentence dated 14.1.2005, the petitioners preferred an appeal before the Appellate Court, but same was also dismissed vide order dated 26.4.2006.