UDHAI SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BOTH the revisionists are present, in person, along with their counsel Mr. Lokendra Dobhal.

(2.) LEARNED counsel for the revisionists argued that revisionists were convicted only on the basis of evidence adduced by two police constables. Stolen articles worth Rs. 12,000/ - were alleged to be recovered from their possession. They are poor persons so he does not want to argue the matter on merits. He has only requested for reducing the quantum of sentence.

(3.) HAVING considered the social and economic status of the revisionists as well as nature of the offence and other circumstances, the revision is partly allowed on the question of sentence reducing it to the period already undergone while rest of the jail sentence is converted to fine of Rs. 10,000/ - in total by cash including Rs. 1,000/ - which has already been deposited by them.