STATE Vs. DEVENDRA KUMAR SONI

JUDGEMENT

(1.) This revision petition is preferred by the State, questioning the legality and correctness of the sentence imposed against the respondents by extending the benefit of Sec. 427 of Cr.P.C.

(2.) The accused were convicted by the Trial Court for the offence punishable under Ss. 457 and 380 R/w Sec. 149 of IPC. They were sentenced to undergo S.I for a period of one year and to pay fine of Rs.1,000.00 (Rupees One Thousand only) each, in default, to undergo S.I for a period of three months for the offence punishable under Sec. 380 of IPC. They were sentenced to undergo imprisonment for a period of eight months and to pay fine of Rs.1,000.00 (Rupees One thousand only) each, in default, to undergo S.I for a period of one month for the offence punishable under Sec. 457 of IPC.

(3.) Both the sentences were ordered to run concurrently and they were given the benefit of set off. Further, the jail authorities were directed to calculate the period of their custody and to release them if the said period is completed and if they are not required in any other case.