SHATRUGHAN MANDAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the judgment/order dated 21.10.2002 passed by Addl. Sessions Judge (Fast Track), Alwar in Cr. Appeal No. 37/2002 (34/2002) (65/2000), whereby he dismissed the appeal filed by the petitioner and affirmed the judgment/order dated 14.7.2000 passed by Addl. Chief Judicial Magistrate No. 1, Alwar in Cr. Case No. 9/1997, convicting and sentencing the petitioner, as under:

(2.) Brief facts of the case are that on 25.12.1996, an FIR was registered at Police Station, MIA, Alwar on the basis of complaint submitted by Kailash. Thereafter the investigation was commenced and after completion of investigation, the police filed the challan. Thereafter the charges were framed; the accused denied for the same and claimed for trial. The prosecution produced its witnesses. Thereafter the statement of accused person were recorded under Section 313 Cr.P.C. After hearing the arguments of both the sides, the learned trial court vide judgment/order dated 14.7.2000 convicted and sentenced the accused petitioner as indicated here-in-above. Against the said judgment and order of the trial court, the petitioner preferred the appeal, but the appellate court dismissed the appeal filed by the petitioner vide judgment/order dated 21.10.2002 and affirmed the judgment/order passed by the trial court, as indicated here-in-above.

(3.) Against the said judgment, this revision petition has been filed by the accused petitioner.