SULTAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This Criminal Revision under Sections 397 and 401 of Cr.P.C., has been preferred by the petitioners/accused against the judgment dated 19.05.2006 passed in Criminal Appeal No.189/2006 by IV Additional Sessions Judge, (Fast Track Court), Shivpuri affirming the judgment of conviction and order of sentence dated 08.04.2006 passed by the Judicial Magistrate, First Class Shivpuri in Criminal Case No.40/2003, whereby the petitioners herein/accused have been convicted under Section 325/34 of IPC and sentenced each of them to suffer 01 year 06 months rigorous imprisonment with fine of Rs.250/-.

(2.) The facts of the case have been detailed in the impugned judgment by the learned Courts below, therefore, this Court does not want to repeat the same overall again.

(3.) Learned counsel appearing on behalf of the petitioners has submitted that the petitioners does not wish to challenge the finding of conviction recorded by the learned Trial Court and affirmed by learned Appellate Court. His only submission is that the petitioners have already undergone 02 months 05 days of the sentence (from 20.03.2002 to 26.04.2002) during the trial and thereafter served sentence from 19.05.2006 to 13.06.2006 the fine amount has already been deposited, there is no previous criminal conduct of the petitioners and therefore, the learned counsel prays for reduction of the jail sentence to the period already undergone by the petitioners.