MAHESH BAIGA Vs. STATE OF M P

JUDGEMENT

(1.) This revision application under Section 397/401 of CrPC has been filed by the applicants against the judgment of conviction and order of sentence dated 12.08.2013 passed by learned First Additional Sessions Judge, Shahdol dismissing the criminal appeal No.19/2011 and thereby affirming the judgment of conviction and order of sentence dated 19/01/2011 passed by learned Chief Judicial Magistrate Shahdol in Criminal Case No.1203/2009 convicting the applicants under Sections 147, 452, 323/149 and 342 of IPC and thereby sentencing them to suffer imprisonment as mentioned in the impugned judgment.

(2.) No exhaustive statements of fact are required to be narrated for the purpose of disposal of this revision. I have gone through the statement of Ratan Kori (PW2) and I find that after appreciating the evidence of this witness learned two Courts below did not commit any error in convicting the applicants under Sections 147, 452, 323/149 and 342 of IPC. Although the applicants have been directed to suffer different jail sentences, but, it has been further directed that all the sentences shall run concurrently. The maximum jail sentence is one year RI for offence punishable under Section 452 of IPC. The amount of fine Rs.100/- has been imposed under Section 452 of IPC.

(3.) It has been then contended by learned counsel for applicants that the applicants have already suffered 2 months jail sentence out of total jail sentence of one year and this would be the appropriate punishment for the offence which they had committed.