ALLADITA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present revision petition under Ss. 397/401 Cr.P.C. has been preferred against the judgment dtd. 19/3/2019 passed by the learned Additional Sessions Judge, Suratgarh, District Sri Ganganagar in Criminal Appeal No. 16/2016, whereby the appeal filed by the petitioners was dismissed and the judgment of conviction and order of sentence dtd. 11/2/2016 passed by the learned Additional Chief Judicial Magistrate, Suratgarh, District Sri Ganganagar in Criminal Regular Case No. 414/2008 was affirmed, whereby the learned trial court convicted the petitioners for offences under Ss. 341, 332 and 353 IPC and sentenced them to undergo simple imprisonment for one month under Sec. 341 IPC, simple imprisonment for two years under Sec. 332 IPC and simple imprisonment for one year under Sec. 353 IPC, with the sentences directed to run concurrently along with usual order of fine and default stipulation.

(2.) Briefly stated, the prosecution case arises out of an incident dtd. 20/4/2008 wherein the complainant, who was posted as a watchman at an agricultural farm, alleged that while he was discharging his official duties, the petitioners obstructed him and assaulted him with lathis, thereby causing injuries. On the basis of a written report, FIR No. 263/2008 was registered at Police Station Suratgarh. After investigation, charge-sheet was filed and upon trial, the petitioners were convicted and sentenced. Their appeal came to be dismissed on 19/3/2019, leading to the present revision.

(3.) Learned counsel for the petitioners, Mr. Shri Kant Verma, Advocate, submitted that he does not press the revision petition on the question of conviction and confines his submissions to the quantum of sentence.