MOHAN SWAROOP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the impugned judgment & order dated 27.6.2014 passed by learned Addl. District Judge No.2, Bayana, Distt. Bharatpur in cr. appeal no. 56/2011.

(2.) Briefly stated facts of the case are that an FIR No.14/1996 for the offences under Sections 279, 337 and 338 IPC. After investigation, police submitted charge-sheet under the aforesaid offences before the learned Judl. Magistrate, Weir. The learned trial court framed charges against the petitioner, to which he denied and claimed trial. The prosecution examined as many as 11 witnesses and got certain documents exhibited. Statement of the accused under Section 313 Cr.P.C. was recorded. After hearing both the sides, the learned trial court vide order dated 7.7.2011 has acquitted the petitioner from the charge under Section 338 IPC but held guilty under Sections 279 and 337 IPC and convicted by giving benefit of Section 4 of Probation of Offenders Act.

(3.) Against the said judgment dated 7.7.2011, an appeal was preferred before the court of Addl. Distt. & Sessions Judge, Bayana, Distt. Bharatpur but same was dismissed vide order dated 27.6.2014. Hence this revision petition has been preferred by the accused petitioner.