STATE Vs. GOVINDSINGH

JUDGEMENT

(1.) THIS is a revision filed by the State.

(2.) THE non-applicant Govindsingh has been convicted under Section 304 (Part I)and also under Sections 323 I. P. C. Sajjansingh has been convicted only under sections 324 I. P. C. The sentence awarded to Govindsingh, non-applicant No. 1, under Sections 304 (1) was for three and half years R. I. , but none of the non-applicants have been sentenced in spite of their convictions under Sections 323 and 324 I. P, C. on the ground that they were in Jail for about ten months and that was considered to be sufficient punishment for the offences committed by them.

(3.) THE only question that has to be determined in this revision petition is whether the Court hag acted illegally in not awarding any sentence after conviction and accepting their detention as under trial prisoners for about ten months as sufficient punishment.