ARVIND @ DAROGA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vimal Kumar, learned counsel for the revisionists, Sri Ravi Prakash Singh Kushwaha, learned A.G.A. and perused the record.

(2.) Learned counsel for the revisionists has submitted that he will not argue on the merits of the conviction but he will confine his arguments for the release of the revisionists on probation. He has further submitted that the same request has also been made before the learned trial court by the present revisionists.

(3.) This revision has been filed against the judgment dated 14.07.2010, passed by Special Judge, S.C./S.T. Act, Kannauj, in Criminal Appeal No. 25 of 2009 (Arvind and others vs. State of U.P.) by which the learned appellate court has dismissed the appeal and confirmed the judgment of conviction and sentence passed on 17.07.2009, passed by Judicial Magistrate, Chhibramau, District Kannauj, in Criminal Case No. 965 of 2002 (State vs. Arvind and others), in Case Crime No. 76 of 1989, under Sections 323, 324, 325 I.P.C., Police Station Vishungarh, District Kannauj by which the learned trial court has convicted and sentenced the revisionists for the offence under Section 325/34 I.P.C. for three years rigorous imprisonment along with fine of Rs. 5000/-, for the offence under Section 324/34 I.P.C. for one years rigorous imprisonment along with fine of Rs. 2000/- and in default of payment of fine for a further imprisonment of six months for the offence under Section 325/34 I.P.C. and for three months for the offence under Section 324/34 I.P.C.