SMT. BHATOOR Vs. RAMESH

JUDGEMENT

(1.) With the consent of both the learned counsel, this revision petition is being disposed of finally, at this stage.

(2.) This revision has been preferred by the complainant, against the order dated 8th June, '88, passed by the Addl. Sessions Judge, Kishangarh Baas, convicting the respondent of offence u/s. 354, IPC, who, instead of sentencing the accused to any imprisonment, ordered to release him on probation on his furnishing a personal bond in the sum of Rs. 5,000.00 together with two sureties of Rs. 2,500.00 each, for maintaining the peace and being of good behaviour for a period of two years.

(3.) A report was lodged by the complainant on 3rd May, '86 against accused respondent No. 1; and on the basis of that complaint, a case u/s. 376/511, Penal Code was registered. The respondent was challaned for this offence. But, the trial court found that no case was made out u/s, 376/511, IPC, which, however, found him guilty of offence u/s. 354, IPC: and as mentioned above, instead of sentencing the accused to imprisonment, it passed order for releasing hm on probation. That order has been challenged in this revision petition.