MUKTA MANI Vs. STATE OF U P

JUDGEMENT

(1.) This revision by convicts is directed against the order dated 18.6.83, passed in Criminal Appeal No. 81 of 1995 by learned Sessions Judge, Gonda.

(2.) Briefly speaking, the facts giving rise to this revision are that all the four revisionists were prosecuted in connection with an offence under Section 380 LPC On a consideration of the evidence adduced in the Court of II Judicial Magistrate, Gonda, they were found guilty under Section 380 IPC and sentenced to undergo one years RL and pay fine of Rs. 20001- each and. in default, to undergo three monthsT more RJ Feeling dissatisfied with this order of conviction and sentence, an appeal was carried to the Court of Sessions Judge, Gonda. This gave rise to Criminal Appeal No.81 of 1983 which was heard and dismissed on 18.6.83 and the conviction of the revisionists under Section 380 I. P. C. , was affirmed but the learned Sessions Judge maintained the sentence of imprisonment and set aside the order for payment of fine. Still aggrieved, the convicts preferred this revision.

(3.) I have heard the learned Counsel for the revisionists as also the learned Government Advocate and perused the lower Courts record.