GOPAL RAM Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) By way of the instant revision petition, the petitioner/complainant Gopal Ram has approached this Court being aggrieved of the order dated 10.6.2014 passed by learned Additional Sessions Judge, Deedwana in Criminal Appeal No. 11/2013 whereby, while considering the appeal preferred by the respondents no. 2 to 4 against the judgment of conviction dated 28.6.2013 passed by the learned Judicial Magistrate, First Class, Deedwana, directed that the respondents no. 2 to 4 shall be released on probation for a period of two years and simultaneously directed each of the respondents no. 2 to 4 to make payment of Rs. 1,500/- each towards prosecution cost and compensation to be paid to the injured persons.

(3.) Learned counsel for the petitioner submits that the injured Chanda Ram was caused 3 injuries including 1 head injury whereas injured Jagdish was caused 4 injuries including 1 head injury in the incident. Thus, the meager amount of compensation awarded to them whilst extend benefit of probation to the accused is totally incommensurate with the nature of the injuries caused to the injured. He thus prays that the amount of compensation awarded to the injured by the appellate Court deserves to be enhanced.