MANOHAR LAL AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Unsuccessful in his attempt to assail judgment dated 16th of December 2011, rendered by Additional Chief Judicial Magistrate Parbatsar (for short, 'learned trial Court') before the Court of Additional Sessions Judge Parbatsar, Nagaur (for short, 'learned appellate Court'), petitioner sent a letter to Deputy Registrar (Judl.) on 13th July 2017 from District Jail Nagaur. Upon examining subject matter and grievances of the petitioner, the letter was ordered to be treated as criminal revision petition.

(2.) At the threshold, learned trial Court convicted accused-petitioner for offence under Sections 323 and 326 IPC and handed down following sentences: <FRM>JUDGEMENT_408_LAWS(RAJ)1_2018_1.html</FRM>

(3.) Being aggrieved by judgment of learned trial Court, petitioner preferred an appeal under Section 374 Cr. P.C. before learned appellate Court and the learned appellate Court, while affirming the judgment of learned trial Court, dismissed the appeal, vide judgment dated 13th July 2016. Therefore, the instant revision petition.