TULSI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-petitioner has preferred this criminal revision petition under Section 397/401 Cr.P.C. to challenge the impugned judgment dated 26.08.2004 passed by Additional Sessions Judge No.2, Chittorgarh (for short, 'learned appellate Court'), whereby learned appellate Court has affirmed the judgment dated 21.04.2000 passed by Chief Judicial Magistrate, Chittorgarh (for short, 'learned trial Court') convicting the present petitioner for offences under Section 326, 324 and 452 I.P.C. Learned trial Court, while convicting the petitioner for the aforesaid offences, handed down following sentences:- <FRM>JUDGEMENT_267_LAWS(RAJ)7_2016_1.html</FRM>

(2.) Challenge laid to the said verdict of the learned trial Court at the behest of accused-petitioner proved abortive as the appeal was also dismissed by the appellate Court and therefore, in that background, the petitioner has invoked revisional jurisdiction of this Court.

(3.) The facts apposite for the purpose of this revision petition are that complainant-Chagan Lal divulged oral information (Ex.P/2) on 28.06.1993 to Police Station, Parsoli, District Chittorgarh alleging serious allegations against the present petitioner and seven other incumbents including three ladies. The oral information furnished by the complainant was jotted down and FIR (P/3) was registered.