YUSUF DADAMIYAN MALIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Learned A.P.P. waives service.

(2.) Heard the learned counsel for the applicant and the learned A.P.P. for the State.

(3.) This revision application is directed against the judgment and order dated 14th August 2007 passed by the learned Sessions Judge, Thane confirming the order of the Judicial Magistrate convicting the revision applicants under section 325 read with 34 of the Indian Penal Code, but reducing the sentence of imprisonment from 2 years to 1 year with fine of Rs.2,000/- and in default further imprisonment for 3 months.