DEVILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant revision petition has been filed by the petitioner challenging the judgment dtd. 24/1/2025 in criminal appeal No.07/2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Rajsamand (hereinafter referred to as Rs.the Appellate Court') by which the Appellate Court dismissed the appeal and upheld the judgment dtd. 19/1/2016 in criminal case No.145/2010 passed by the learned Judicial Magistrate, Kumbhalgarh, Rajsamand (hereinafter referred to as Rs.the Trial Court') whereby, the learned Trial Court convicted the present petitioner for offence under Sec. 394 of IPC and sentenced him to undergo 3 years' S.I. and imposed a fine of Rs. 3,000/-, in default of payment of fine, to undergo 6 months' S.I.

(2.) Brief facts of the case are that on 22/5/2010 the complainant Amra submitted a written report before SHO, Police Station Kelwada to the extent that on 21/5/2010 while his wife was returning from market, the petitioner held her neck and snatched her gold nose ring and fled from the spot. Upon the aforesaid information, an FIR was registered and after usual investigation, charge-sheet came to be submitted against the petitioner in the Court concerned.

(3.) On completion of investigation, the Police filed challan before the concerned Court. Thereafter, the Trial Court framed the charges for offence under Sec. 394 of IPC against the petitioner who pleaded not guilty and claimed trial.