- (1.) At the request of learned counsel for the accused-petitioners as well as learned Public Prosecutor appearing on behalf of the respondent-State, heard the matters finally.
(2.) Since all the three revision petitions arise out of one and same incident as well as common judgment and order passed by the Trial Court, therefore, they are being decided by this common judgment.
(3.) S.B. Criminal Revision Petition No. 883/2012 has been filed by the accused-petitioner Hemraj Urf Hemu under Section 397 read with Section 401 Cr.P.C. against the judgment and order dated 21.10.2011 passed by Additional District and Session Judge(Fast Track), Bandikui, Head Office Dausa, Camp Lalsoth (hereinafter referred to as 'the Appellate Court') in Criminal Appeal No. 22/2011, whereby the Appellate Court dismissed the appeal filed by the accused-petitioner and upheld the judgment of conviction and order of sentence dated 30.08.2011 passed by learned Additional Chief Judicial Magistrate, Lalsoth, District Dausa (hereinafter referred to as 'the Trial Court') against the accused-petitioner in Criminal Case No. 08/2008, whereby, the learned Trial Court convicted and sentenced the accused-petitioner Hemraj @ Hemu under Section 394 IPC to seven years rigorous imprisonment and fine of Rs. 5,000/-, in default of payment of fine to further undergo six months rigorous imprisonment.;