MAHESH Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) THE petitioners have instituted the instant revision petition to set aside order dated 21.11.2014 passed by learned District and Sessions Judge in Crl.A. 19/14 by which appeal preferred by the petitioners for conviction under Sections 341/323/34 IPC was dismissed.

(2.) THE petitioners were convicted for the aforesaid offences by an order dated 13.12.2013 and were sentenced to undergo RI for four months under Section 323/34 IPC and SI for seven days under Sections 341/34 IPC. They were directed to pay fine Rs. 15,000/ - each to be given as compensation to the complainant.

(3.) DURING the course of arguments, learned counsel for the petitioners, on instructions, stated that the petitioners do not intend to challenge the findings of the Courts below on conviction. He, however, prayed to modify the sentence order as the petitioners are not previous convicts and have remained in custody for sufficient duration. Leaned Addl. Public Prosecutor for the State has no objection if lenient view is taken.