ABDUL KAREEM Vs. MOHAMMAD FAROOK

JUDGEMENT

(1.) The petitioners in Cri. O. P. No. 567 of 1999 have filed this petition under S. 482, Cr. P. C. seeking to set aside the conviction under S. 500, I. P. C. and the sentence to pay a fine of Rs. 25/- each, in default to undergo simple imprisonment for one week, imposed upon them in C. C. No. 841 of 1995 on the file of the Judicial Magistrate No. III, Thanjavur which were confirmed in Cri. R. P. No. 14 of 1998 on the file of the District and Sessions Judge, Thanjavur and acquit them.

(2.) The first respondent in the above petition, on whose complaint the conviction and the sentence were imposed upon the petitioners, has filed a revision in Cri. R. C. No. 1134 of 1998 praying for enhancement of the sentence imposed upon the petitioners.

(3.) Since both these matters would arise out of a single case, a common order is being passed.