GAJENDRA PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The instant revision petition has been filed by the accused-petitioner against the appellate order dated 30.3.2007 passed by learned Additional Sessions Judge, Gulabpura, District Bhilwara in Criminal Appeal No. 42/2006 by which he has held the accused-petitioner guilty for the offence under Sec. 353 I.P.C. and has sentenced him to undergo one year's R.I. and a fine of Rs. 5,000.00 while modifying the order dated 18.11.2006 passed by learned Additional Chief Judicial Magistrate, Gulabpura,. District Bhilwara in Criminal Regular Case No. 151/2003 (State Vs. Gajendra Pal Singh) , by which the learned Magistrate held the accused-petitioner guilty for the offence under Sec. 352 I.P.C. and granted him benefit of Section-4(1) of the Probation of Offenders Act and directed to deposit Rs. 500.00 as cost of prosecution charges.

(3.) By way of this revision petition the accused-petitioner has assailed the validity and correctness of impugned appellate Court judgment and order as well as the order of the trial Court.