REVTI Vs. STATE

JUDGEMENT

(1.) Heard Sri Kuldeep Singh Chahar, learned counsel for the convictappellants, learned A.G.A. appearing for the State and perused the material placed on record.

(2.) This criminal appeal has been filed against the judgment and order dtd. 8/12/1989 passed by learned IInd Additional Sessions Judge, Mathura, in Sessions Trial No. 145 of 1989, State Vs. Revti and others, arising out of Case Crime No. 332 of 1987, Police Station Vrindavan, District Mathura, whereby the appellants were convicted and sentenced under Sec. 201 I.P.C. with one year R.I. It was also directed that the period spent by the accused in jail shall be adjusted towards the sentence imposed as above.

(3.) The order sheet shows that the appeal was admitted by this Court as far back as on 4/1/1990 and on the same day both of the appellants were enlarged on bail by this Court.