Sunil Kumar Garg, J. - (1.) This revision petition has been filed by the petitioner- complainant against the judgment and order dated 8.5.2003 passed by the learned Addl. Chief Judicial Magistrate, Jaitaran District Pali in Criminal Case No.440/94 (92/91) by which the learned ACJM acquitted the accused-respondents Nos. 4 to 6, namely, Bhanwardas, Kalyan Das and Babulal @ Babudas respectively and also accused-Bhagunath of the charge for the offence u/s. 325 TPC, but convicted them of the charges for the offence u/ss. 447 & 323 IPC, but instead of sentencing them, he released them on probation u/s. 5 of the Probation of Offenders Act, 1958 and he further ordered that each accused person shall pay Rs. 1,000/- to the complainant-petitioner as compensation.
(2.) In, this petition, the main submission of the learned counsel for the petitioner-complainant is that the learned ACJM has wrongly acquitted accused-respondents for the offence u/s. 325 IPC.
(3.) I have heard the learned counsel for the petitioner-complainant and the learned Public Prosecutor and gone through the impugned judgment and order dated 8.5.2003 passed by the learned ACJM.;