BHOM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 1/8/2007 passed by learned Additional Sessions Judge (Fast Track) No. 1, Pali HQ, Jaitaran, District Pali in Criminal Appeal No. 4/2004 whereby the learned Appellate Court partly allowed the appeal filed against the judgment of conviction dtd. 17/2/2004 passed by the learned Additional Chief Judicial Magistrate, Jaitaran, District Pali in Criminal Original Case No. 39/1992 by which the learned Trial Judge convicted and sentenced the petitioners as under:-

(2.) All the sentences were ordered to run concurrently and the period spent in judicial custody shall be adjusted in the original imprisonment.

(3.) The gist of the prosecution story is that on 13/6/1989, complainant Dausingh submitted a written report Police Station, Raipur to the extent that today at about 10 AM when his father along with some other persons went to their field for doing agricultural work, the present petitioners along with some other accused persons started assaulting & beating his father with deadly weapons due to which complainant's father fainted and fell down. Upon the aforesaid information, an FIR was registered and after usual investigation, charge-sheet came to be submitted against the petitioners in the Court concerned.