Mr. Mahesh Chandra Sharma, J. - (1.) This revision petition has been filed by the petitioners against the judgment/order dated 27.6.2014 passed by Special Judge, SC & ST (Prevention of Atrocities Cases), Ajmer in Regular Criminal Appeal No. 260/2014 (232/2013), whereby the appellate court dismissed the appeal and affirmed the judgment/order dated 23.7.2013 passed by Civil Judge (Jr. Division) and Judicial Magistrate, First Class, North, Ajmer in Cr. Case No. 332/1998 acquitting the accused persons for the offence under Section 406 IPC, but convicting them for the offence under Section 498A IPC and sentencing each of them to undergo 6 months' SI with a fine of Rs. 1000/-; in default of payment of fine, each of the accused person has been further directed to undergo 1 month's SI.
(2.) Brief facts of the case are as under: On 1.12.1998, the complainant Savita Kashyap submitted a written report to SHO, Police Station, Nasirabad, Ajmer. On the basis of said report, the SHO, Police Station, Nasirabad, Ajmer registered a case No. 11/98 for the offence under Sections 498A and 406 IPC and investigation was commenced. After investigation, the police filed a charge sheet against the accused petitioner before the concerned Magistrate. The trial court framed charges against the accused persons, who denied from the same and claimed trial. The prosecution produced witnesses and exhibited some documents. Thereafter the statements of accused persons were recorded under Section 313 CrPC. After hearing both the sides, the learned trial court vide judgment/order dated 23.7.2013 convicted and sentenced the accused persons as indicated above. Against the aforesaid judgment, appeal was preferred by the accused persons. The appellate court vide judgment/order dated 27.6.2014 dismissed the appeal and affirmed the judgment/order passed by the trial court.
(3.) Against the aforesaid judgment/order dated 27.6.2014 passed by the appellate court, this revision petition has been preferred.;