LAWS(ALL)-1997-3-50

HARI DAS Vs. STATE

Decided On March 04, 1997
HARI DAS Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) HEARD Sri P. C. Misra, learned counsel for the applicants and learned A.G.A. for the State.

(2.) THIS revision is directed against the judgment and order dated 19.10.83 of Sessions Judge, Etah, dismissing the Criminal Appeal No. 184 of 1983 modifying and reducing the sentence of imprisonment from six months to the period already undergone, under Section 147, I.P.C. with a fine of Rs. 100 each, and the imprisonment of 6 months to imprisonment already undergone with a fine of Rs. 100 each under Section 323/149, I.P.C. awarded by the Judicial Magistrate, Etah, in Case No. 622 of 1981 by judgment and order dated 17.8.83.

(3.) THE participation of two co-accused Sri Pal and Raj Pal was found doubtful by the learned Sessions Judge in the appeal. THE charge under Sections 452, 435 and 148, I.P.C. was also not found proved against the applicants or any other co-accused.