BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) NOTICE of this revision petition has been given to the learned PP. With the consent of the learned PP this revision petition is disposed of at the admission stage.

(2.) THE petitioners are being tried for the offence Under Section 326 and 323, IPC by the learned Sessions Judge, Tonk. The case was fixed for final arguments on 17 -12 -1984. On that date, Bhanwar Singh who is a Government Servant and was deputed in the election duty for parliamentary constituency could not attend the Court and his counsel requested the learned Sessions Judge to adjourn the case. He also requested that his client Bhanwar Singh wanted to engage some lawyer from Jaipur, who could not come on that day, so the case be adjourned to any other date. The learned Sessions Judge did not agree with the request of the counsel for the petitioner Bhanwar Singh, and he after hearing the learned PP decided the case on that very day. Against the judgment, the present revision petition has been preferred, as the petitioners have been found guilty for the offence Under Section 326 and 323, IPC.

(3.) I have considered the arguments advanced by the learned counsel for the petitioners and also perused the decisions cited by him as mentioned above.