GIRDHARI SINGH AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-petitioners have preferred this revision petition under Section 397/401 Cr.P.C. to assail judgement dated 30.07.2015, passed by Additional Sessions Judge No.3, Bikaner (for short, 'learned appellate Court') to the limited extent of affirming judgement and order rendered by Special Additional Chief Judicial Magistrate (PCPNDT Act Cases), Bikaner (for short, 'learned trial Court) by its order dated 28.01.2015, convicting the petitioners for offence under Sections 326 or 326/34 IPC.

(2.) Learned trial Court, by its verdict dated 28.01.2015, convicted both the petitioners for offence under Sections 326 or 326/34, 325, 323, 341 IPC and sentenced them as under:- <FRM>JUDGEMENT_195_LAWS(RAJ)5_2018_1.html</FRM>

(3.) The learned appellate Court by its judgement dated 30.07.2015 modified the verdict of learned trial Court, and acquitted the petitioners for offence under Section 341, 323, 325 IPC through compromise except offence under Section 326 or Section 326/34 IPC and reduced the sentence from three years' rigorous imprisonment to one year's rigorous imprisonment with fine of Rs. 2000/-, and in default of payment of fine to undergo three months' additional imprisonment.