KOBAL Vs. STATE OF MP

JUDGEMENT

(1.) THIS revision has been preferred against the judgment dated 03/12/2002 passed by IIIrd Additional Sessions Judge, Chhindwara in Criminal Appeal No. 40/1999 convicting the petitioners under section 325/34 and 323/34 IPC and sentenced to 6 months R.I each and further sentenced with Rs.200/- fine for offence under section 325 IPC.

(2.) APPELLATE Court modified the judgment dated 17/04/1999 of JMFC, Sausar, District- Chhindwara passed in Regular Criminal Case No. 425/1993 on the point of sentence. Sentence of 2 years R.I has been reduced to 6 months R.I.

(3.) IT is submitted by learned counsel for the petitioners that incident took place in the year 1993 i.e. about 20 years ago and there is period of custody of 38 days to the credit of petitioner no.1 and of 22 days to the credit of petitioner no.2 and further submitted that no useful purpose would be served in sending the petitioners back to jail after such long period.