Citation : 2024 Latest Caselaw 7989 Raj
Judgement Date : 11 September, 2024
[2024:RJ-JD:37895]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 650/2005
Moola Ram Chaudhary s/o Shri Nagu Ram Chaudhary, R/o
Village-Bayard, Tehsil Merta City, District Nagaur.
----Petitioner
Versus
1. Amraram s/o Shri Heeraram by caste Jat, R/o Bayard, Tehsil
Merta City District Nagaur.
2. Pukharam s/o Shri Heeraram by caste Jat, R/o Bayard, Tehsil
Merta City district Nagaur.
3. State of Rajasthan
----Respondents
For Petitioner(s) : None.
For Respondent(s) : Mr. Urja Ram Kalbi, PP.
HON'BLE MR. JUSTICE BIRENDRA KUMAR
Order
11/09/2024
1. No one appears for the petitioner.
2. In this criminal revision, judgment dated 19.4.2005, passed
in Criminal Appeal No. 2/2004 (7/2003) has been challenged
whereby respondent no. 1 was acquitted of offence under Section
326/34 IPC and respondent no. 2 was acquitted of offence under
Section 326 IPC. Respondent no. 2 was convicted for offence
under Section 323, 324 IPC and respondent no. 1 was convicted
for offence under Section 323, 324/34 IPC. The respondents have
been allowed the benefit of the Probation of Offenders Act. Since
no previous conviction is on the record, there is no rider to not to
consider the case of respondent nos. 1 and 2 for grant of benefit
of the Probation of Offenders Act. Nothing else is there to interfere
with the judgment.
[2024:RJ-JD:37895] (2 of 2) [CRLR-650/2005]
3. Hence, this criminal revision petition stands dismissed as
devoid of any merit.
(BIRENDRA KUMAR),J 9-sumer/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!