KETAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) THE applicants have been convicted, in Cri. Appeal No. 43/2000 vide judgment dated 9.5.2000 by Fourth Additional Sessions Judge, Bhind, modifying the sentence awarded by Judicial Magistrate, First Class, Bhind, in Cri. Case No. 325/98 vide judgment dated 3.3.2000, for offence under section 325/34, I.P.C. and sentenced to suffer 6 month's R.I. and a fine of Rs. 1,000/ each; and in default 3 month's S.I. each, and they have further been convicted under section 323/34, IPC and sentenced to suffer 3 months imprisonment. Revision has been admitted for final hearing.

(3.) IN the circumstances mentioned in the petition and looking to the nature of offence, leave is granted. Heard.