MAHESH CHANDRA SHARMA,J. - (1.) This revision petition has been filed against the judgment dated 3.8.2006 passed by the Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Ajmer, whereby he allowed the appeal filed by the accused respondents and set aside the judgment of conviction and sentence dated 3.12.2004 passed by the Judicial Magistrate (First Class), Ajmer, District Ajmer, by which the accused-respondents were convicted and sentenced as under : Under Section 325/149 I.P.C. - 4 months S.I. and fine of Its. 200/- each, in default of payment of fine further 15 days S.I. Under Section 323/149 I.P.C. - Fine of Rs. 100/- to each accused, in default of payment of fine further 7 days additional S.I. Under Section 148 I.P.C. - 3 months S.I. Under Section 427/149 I.P.C. - Fine of Rs. 50/- each, in default of payment of fine further 3 days S.I. to each. Under Section 341/149 I.P.C. - Fine of Rs. 50/- each in default of payment of fine further 3 days additional S.I. to each accused respondents.
(2.) The brief facts of the case are that the complainant petitioner Ismile Khan lodged a written report against the accused-respondents and others at Police Station Gegal, District Ajmer. On the basis of the said report, police registered a criminal case bearing F.I.R. No. 108/1999 for the offence under Sections 143, 148, 323, 341, 379 and 427 I.P.C. The police after completing the investigation, submitted the charge-sheet against the accused-respondents No. 1 to 5 for the offences under Sections 143, 148, 149, 323, 341, 325 and 427 I.P.C. Thereafter, the learned trial Court after hearing framed the charges against the accused respondents for the aforesaid offences. The accused-respondents denied the charges and claimed to be tried.
(3.) The prosecution in support of its case produced some witnesses and certain documents were got exhibited.;