DEEPAK MAHESHWARI,J. - (1.) This criminal revision petition has been preferred on behalf of the accused petitioners Madan and Raju @ Chhoga against the judgment dated 11.2.2005 passed by learned Special Judge (Women Atrocities and Dowry Cases) Kota in criminal appeal No.114/03 whereby learned lower appellate Court has upheld the conviction for the offences under Sections 326/149, 325, 325/149, 324/149, 323 and 323/149 I.P.C.
(2.) Earlier, learned trial Court vide its judgment dated 21.10.2003 has convicted the accused persons as follows:- JUDGEMENT_234_LAWS(RAJ)5_2017_1.html
(3.) Learned appellate Court reduced the sentence awarded by the learned trial Court in the following manner:- JUDGEMENT_234_LAWS(RAJ)5_2017_2.html;