SANTOSH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two revision petitions have been preferred challenging the judgment dtd. 5/12/2006, passed by the learned Judicial Magistrate No. 1, Sujangarh in Criminal Original Case No. 394/1994, whereby although the accused-respondents Parshu Ram and Nand Kishore were convicted for committing offences under Sec. 323 of the Indian Penal Code (IPC), they were acquitted of the charges under Ss. 452 and 354 IPC. Furthermore, instead of imposing a sentence, the learned Trial Court extended to them the benefit of probation.

(2.) A challenge has also been made to the judgment dtd. 18/12/2017 passed by the Court of Appeal, whereby three appeals being Criminal Appeal No. 8/2017, 9/2017 and 10/2017--one filed by the State of Rajasthan, one by the complainant-petitioner, and one by the accused-respondents--were jointly disposed of.

(3.) I have heard the learned Counsel for the parties at length and carefully examined the record and the nuances of the matter.