BHAGAT SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Present revision petitions have been preferred by the petitioners to impugn the legality and correctness of a judgment dated 22.01.2015 in Crl.A. 93/14 by which conviction recorded under Sections 325/341/34 IPC by an order dated 14.10.2014 of learned ACMM was upheld. The learned ACMM had sentenced the petitioners to undergo SI for two years with fine Rs. 10,000/- each under Section 325/34 IPC and SI for one month under Section 341/34 IPC. In appeal, the sentence order was modified and the petitioners were directed to undergo RI for six months with fine Rs. 25,000/- each under Section 325/34 IPC and SI for one week each under Section 341/34 IPC. Both the substantive sentences were to operate concurrently. The entire fine was ordered to be released to the complainant by way of compensation. Aggrieved by the orders, the petitioners have filed the instant revision petitions.

(2.) During the course of arguments, learned counsel for the petitioners, on instructions, stated that the petitioners had opted to accept findings of the Courts below on conviction. Prayer was, however, made to release the petitioners on probation.

(3.) Since, the petitioners have given up challenge to conviction, findings of the Courts below on conviction are affirmed.