HIT RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri D. K. Srivastava, learned counsel for Revisionists and learned A.G.A. for State.

(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by judgment and order dated 19.01.1998 passed by Sessions Judge, Shahjahanpur in Criminal Appeal No.41 of 1997 dismissing the appeal preferred against judgment and order 01.09.1997 passed by A.C.J.M. III, Shahjahanpur in Case No.1257 of 1997 whereby accused-Revisionists have been convicted under Sections 323/149, 324/149, 325/149 and 148 IPC and sentenced them to undergo three months imprisonment for offence under Section 148 IPC, two months imprisonment under Section 323 IPC, four months imprisonment with fine Rs.400/- each under Section 324 IPC and one year imprisonment with fine Rs.500/- each for offence under Section 325 IPC and in case of default in payment of fine further imprisonment of two months was to be undergone on each count by each accused.

(3.) Learned counsel for Revisionists confined his argument to the issue of sentence contending that sentence be reduced to period already undergone.