RAMSWAROOP Vs. STATE OF M.P.

JUDGEMENT

(1.) This revision has been filed by the petitioners against the judgment dtd. 12/10/2009 passed by the Sessions Judge, Sheopur, in Criminal Appeal No.60/2008 affirming the judgment dtd. 27/8/2008 passed by JMFC, Vijaypur, in Criminal Case No.242/2006 convicting the petitioners under Sec. 323/34 of IPC and sentencing them to suffer 2 month RI with fine of Rs.300.00.

(2.) Brief facts necessary for disposal of this revision are that on 25/8/2006 petitioners committed Marpeet with complainant Ramdayal. Crime was registered. After investigation, charge-sheet has been filed. Trial was conducted. After trial, petitioners have been convicted and sentenced as aforesaid. Being aggrieved by the aforesaid, petitioners preferred appeal which was dismissed.

(3.) Learned counsel for the petitioners/accused submitted that he does not want to challenge the conviction of the petitioners for the aforesaid offence. As regards sentence, it is submitted by learned counsel for the petitioners that incident took place on 25/8/2006 and more than 16 years have elapsed. They have already suffered incarceration for about 1 day. Therefore, while enhancing the fine amount suitably, sentence of the petitioners be reduced to the period already undergone by them.