BISHRYA APPANNA KALE Vs. STATE

JUDGEMENT

(1.) HEARD the learned Counsels appearing for both the parties.

(2.) THESE four criminal revision petitions arise under similar grounds in which the petitioners are the same and the offences alleged against them are also under Sections 457 and 380 of the IPC.

(3.) IN C. C. Nos. 14 and 16 of 2000 and 15 of 2001, the petitioners were charge-sheeted for three incidents which had taken place on 1-5-1998, 23-9-1999 and 12-4-1999 and were convicted to undergo R. I. for 2? years and a fine of Rs. 2,500/ -.