SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants and their Advocate is absent. Heard Shri A.S.Sonare, learned Additional Public Prosecutor.

(2.) By this Revision Application, the revision-applicants are challenging the legality, propriety and correctness of the impugned judgment and order dated 01.10.2003 passed by the learned 3rd Ad-hoc Additional Sessions Judge, Chandrapur, in Criminal Appeal No.33/1997, confirming the conviction recorded against the Revision-applicants ( original accused Nos. 2 to 4) in Regular Criminal Case No.97/1994, which was decided by learned Judicial Magistrate, First Class Mul, on 27.6.1997. The Appellate Court had confirmed the conviction u/s 324 of the Indian Penal Code in respect of revision-applicants/original accused nos. 2 to 4 - and sentenced them to suffer RI for one year with fine, in a sum of Rs. 250/- each, in default of payment of fine, further RI for one one each, for offence punishable under section 324 of the Indian Penal Code.

(3.) I have perused the impugned judgments and orders passed by the Courts below, with the assistance of learned APP.