ANAND Vs. STATE

JUDGEMENT

(1.) Both the revision petitions, one by petitioner himself through post and another through counsel on behalf of petitioner, have been filed against the impugned judgment and order dated 31.5.2011 passed by the learned Addl. Sessions Judge No. 2, Ajmer in Cr.Appeal No. 11/2008 (381/2007) whereby he has partly allowed the appeal filed against the impugned judgment and order dated 29.11.2007 passed by learned Judl. Magistrate (1st Class) No. 6, Ajmer whereby he has passed the following order: ...[VERNACULAR TEXT OMITTED]...

(2.) Brief facts of the case are that an FIR No. 103/2007 was lodged against the petitioner for offence under Section 382 I.P.C. After investigation, police filed charge-sheet against the petitioner and three other accused. The trial court framed charges against the accused persons for the aforesaid offences, to which accused denied and claimed to be tried. The prosecution got examined as many as 09 witnesses and produced some documents. Statements of accused under Section 313 Cr.P.C. were recorded. After hearing both the parties, the trial court vide order dated 29.11.2007 convicted and sentenced the accused as indicated above.

(3.) Against the said judgment and order dated 29.11.2007, the accused-petitioner preferred an appeal before the Appellate Court, who vide judgment and order dated 31.5.2011 passed the following order: ...[VERNACULAR TEXT OMITTED]...