- (1.) The contour of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record is that, in the wake of complaint of petitioner-complainant Pushp Lata, her husband Pankaj Goel (respondent-convict), was convicted, for the commission of offence punishable under Section 420 IPC, vide judgment of conviction and was released on probation, by means of order of sentence dated 30.01.2009 by the trial Court.
(2.) Aggrieved by the impugned order of sentence of releasing the convict on probation, the appeal filed by her(petitioner-complainant), was dismissed as well, by the Appellate Court, by virtue of impugned judgment dated 22.09.2011.
(3.) The petitioner-complainant still did not feel satisfied and preferred the present revision petition, to challenge the impugned judgment/orders and claimed the enhancement of the sentence, invoking the provisions of Section 401 Cr.P.C.;