DAYA CHAUDHARY,J. - (1.) This revision petition has been filed to challenge impugned judgment dated 14.07.2015 passed by the Sessions Judge, Narnaul and order of sentence dated 23.09.2014 passed by the Judicial Magistrate Ist Class, Mahendergarh, whereby, accused-respondents No.1 to 4 were granted benefit of probation.
(2.) Briefly the facts of the case are that FIR No.161 dated 24.07.2009 was registered under Sections 294, 323, 354, 506 read with Section 34 of Indian Penal Code (for short 'IPC') at Police Station Kanina against accused-respondents No.1 to 4. They faced trial before Judicial Magistrate Ist Class, Mahendergarh and were convicted for offence punishable under Section 323/34 IPC vide judgment dated 22.09.2014 and keeping in view the nature of offence, and that the convicts are not hardened criminals, they were released on probation vide order dated 23.09.2014.
(3.) Aggrieved by the aforesaid order of sentence dated 23.09.2014, the petitioner, who is complainant, filed appeal before the Sessions Judge, Narnaul, which was also dismissed on 14.07.2015. Hence the present revision petition.;