MUNNALAL Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentence dated 22/12/2012 passed in Sessions Trial No.31/2012 (State of M.P. Vs. Munnalal and another) by the Additional Sessions Judge, Ganjbasoda, District Vidisha, convicting the appellants under Section 329 read with Section 34 of IPC and thereby sentencing them to suffer five years rigorous imprisonment and with a fine of Rs.1,000/- each, the appellants have preferred this appeal under Section 374 of the Code of Criminal Procedure, 1973.

(2.) Facts of the case have been detailed in the impugned judgment by the learned Trial Court and, therefore, this Court does not want to repeat the same over all again.

(3.) Learned counsel appearing on behalf of the appellants has submitted that the appellants does not wish to challenge the findings of conviction recorded by the learned Trial Court. The complainant and appellants have settled the subject matter of the crime amicably and filed I.A. No.2147/2013, an application for compromise. Learned counsel for the appellants further submit that the appellants have undergone 85 days sentence i.e. 21.07.2011 to 26/07/2011 and 22/12/2012 to till date, the fine amounts have already been deposited, there is no previous criminal conduct of the appellants and, therefore, the learned counsel prays for reduction of jail sentence to the period already undergone by the appellants.