NONIT RAM Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentence dated 15/04/2005 passed by I Additional Sessions Judge, Vidisha in Sessions Trial No.124/2004 (State of M.P. Vs. Santosh Ahirwar & others) convicting the appellants/accused under Sections 498A read with 34 of IPC thereby sentenced each of them to suffer one year rigorous imprisonment with fine of Rs.200/-, the appellants have preferred this appeal under Section 374 of the Code of Criminal Procedure, 1973 (for short, the Code).

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

(3.) Learned counsel appearing on behalf of the appellants submits that the appellants do not want to challenge the finding of conviction recorded by the learned Trial Court. It is further submitted that the appellant No.1 has undergone 186 days while the appellant No.2 has undergone 86 days of the sentence, the fine amount has already been deposited, there is no previous criminal conduct of the appellants and therefore, the learned counsel for the appellants prays for reduction of jail sentence to the period already undergone by the appellants.