K.S. Rathore, J. - (1.) The present criminal revision petition under Section 397 read with Section 401 Cr.P.C. is directed against the order dated 27.02.2007 passed by the Special Judge (Fake Currency Cases), Jaipur City, Jaipur in Criminal Revision No. 137/2005, whereby the Revisional Court enhanced the compensation awarded vide order dated 26.05.2005 passed by the Additional Chief Judicial Magistrate (Sr. Division) No.10, Jaipur City, Jaipur in Case No. 179/2003 while convicting the petitioner for the offence under Section 406 and 465 IPC.
(2.) Brief facts of the case are that the complainant-respondent filed a criminal complaint on 05.05.1992, upon which the Court below took cognizance for the offence under Section 406 IPC against the petitioner and after recording pre- charge evidence, framed charges for the offences under Sections 406 and 465 IPC against the petitioner, which he denied and claimed trial.
(3.) After hearing both the parties and considering the material available on the record, the additional Chief judicial Magistrate (Sr. Division) No. 10, Jaipur City, vide its Judgment dated 26.5.2005 convicted the petitioner for the offences under section 406 and 465 Indian Penal Code but instead of sentence, granted him the benefit of probation under section 4 of the probation of offender Act. The trial Court also directed the petitioner to pay Rs. 1,000/- as compensation to the complainant.;