BHEEMAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) ANIMADVERTING upon the judgment dated 21.9.2006, passed by the Sessions Judge, Nilgiris at Othagamandalam, in C.A.No.21 of 2006 modifying the judgment dated 24.3.2006 passed by Judicial Magistrate, Ooty, in C.C.No.240 of 2004, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and concisely the relevant facts, which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:

(3.) AT the hearing, the learned counsel for the revision petitioners would make a submission that the revision petitioners would be satisfied if the substantive sentence of imprisonment is modified or at least, if the pre-trial detention underwent by them is imposed as the substantive part of the imprisonment, and according to him, A3 and A4 were in jail for a period of 15 days.