BHAGWATI LAL Vs. DINESH

JUDGEMENT

(1.) By way of filing the instant revision petition, challenge is made to the judgment dtd. 9/2/2015 passed by the learned trial Court as well the judgment dtd. 6/4/2017 passed by the Court of appeal whereby the accused respondents were though convicted but extended the benefit of probation. The petitioner happens to be victim of the case and his grievance is to punish the respondents properly.

(2.) Accordingly, the instant petition is dismissed as having no force. In S.B. Criminal Appeal No. 711/2017:-

(3.) Stay petition stands disposed of.