- (1.) This revision has been filed by the petitioner against the judgment dated 10.8.2011 passed by Addl. Sessions Judge No.4, Kota in Cr. Appeal No. 19/2011, whereby the appeal filed by the petitioner has been dismissed and the judgment dated 24.7.2009 passed by Addl. Chief Judicial Magistrate No.3, North Kota in Cr. Case No. 99/2008, convicting and sentencing the petitioner for the offence under Sections 304A and 279 IPC as under, has been affirmed: Under Section 341 IPC: To undergo 1 month's SI Under Section 323/34 IPC: Three months' SI Under Section 324/34 IPC: Six months' SI with fine of Rs. 500/-; in default of payment of fine, to further undergo 15 days SI.
(2.) Brief facts of the case are as under:- "On 13.9.2006, on the basis of written report of complainant Gopal, a First Information Report No. 196/2006 came to be registered against the accused petitioner by the police. After completion of investigation, the police submitted a challan against the accused petitioner for the offence under Sections 307, 323, 341, 324, 34 IPC and Section 4/25 of Arms Act before the trial court. Thereafter the case was committed to the Court of Sessions for trial. The Sessions Court discharged the petitioner for the offence under Section 307 IPC and remanded the matter back to the court below for trial. The trial court framed charges against the petitioner for the offence under Sections 341, 323/34, 324/34 IPC and Section 4/25 of Arms Act and the same were readover to him. The accused petitioner denied for the same and claimed for trial. Thereafter the prosecution has examined its witnesses. Thereafter the statement of accused petitioner were recorded under Section 313 CrPC. After hearing both the sides, the learned trial court passed the judgment dated 24.7.2009, acquitting the petitioner for the offence under Section 4/25 of Arms Act, but convicting and sentencing the petitioner for the offence under Sections 341, 323/34 and 324/34 IPC, as indicated above. Against the said judgment dated 24.7.2009 passed by the trial court, the petitioner preferred an appeal before the appellate court, but the appellate court vide judgment dated 10.8.2011 dismissed the appeal and affirmed the judgment passed by the trial court.
(3.) Hence, this cr. revision petition has been filed by the petitioner before this Court.;