GUMANA RAM @ GUMNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two matters--Criminal Revision No. 672/2007 and Criminal Appeal No. 1086/2006--have been filed against the judgment dtd. 4/12/2006, passed by the learned Additional Sessions Judge, Fast Track No. 1, Jodhpur, in Sessions Case No. 63/2006. By the said judgment, the learned Trial Court convicted the accused persons for lesser offences and extended to them the benefit of probation instead of imposing immediate custodial sentences.

(2.) The revision petition (Criminal Revision No. 672/2007) has been filed by the complainant/victim, challenging the acquittal of the accused from the charge under Sec. 307 IPC and also aggrieved by the extension of benefit of probation. In Criminal Appeal No. 1086/2006, the accused-appellants have challenged the finding of guilt and sought complete acquittal.

(3.) I have heard learned Counsel for the parties and perused the judgment under challenge as well as the record of the case.