DAYA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri S.K. Tiwari, learned counsel for the revisionists, learned AGA for the State and perused the record.

(2.) Learned counsel for the revisionists without entering into the merits of the case, has confined his argument to the effect that the revisionist have been convicted for the offence under sections 147, 323/149 and 325/149 IPC and the maximum sentence which has been awarded to the revisionist is one year.

(3.) This revision pertains to the judgement passed by Additional Sessions Judge/Fast Track Court No. 1, Gorakhpur in Criminal Appeal No. 26 of 2005 by which the appeal of the revisionist has been dismissed which was filed against the conviction and sentence dated 23.02.2005 passed by Judicial Magistrate Ist, Gorakhpur in Criminal Case No. 49/02/88 (State Vs. Sahdev and others), under sections 147, 323/149, 325/149 IPC, P.S. Nautanwa, District Gorakhpur by which revisionists were convicted and sentenced for the offence under section 147 for 3 months simple imprisonment, for the offence under section 323/149 IPC for six months simple imprisonment and for the offence under section 325/149 for one year simple imprisonment. It is pertinent to mention that the conviction and sentence was maintained by the judgement in appeal and the appeal was dismissed.