KAILASH CHAND SHARMA Vs. NARAYAN

JUDGEMENT

(1.) The petitioner has challenged the judgment dated 16.06.2000 passed by the Judicial Magistrate, First Class, Sanganer, District Jaipur whereby the learned Magistrate has acquitted the accused respondent Nos. 1 to 3 from the offences under Sections 341, 323, 451 and 354 IPC.

(2.) A bare perusal of the file clearly reveals that earlier the State of Rajasthan had filed an appeal, registered as S.B. Criminal Appeal No.203/01, titled as State of Rajasthan V/s. Narain & Ors. against the impugned judgment. The said appeal was dismissed by this Court vide judgment dated 27th May, 2008.

(3.) It is settled principle of law that appellate jurisdiction is wider than the revisional jurisdiction. Since the co-ordinate bench of this Court has applied its mind in the appellate jurisdiction, no case is made out for interfering with the impugned judgment in the revisional jurisdiction of this Court.