AMAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS revision application is directed against the judgment and order dated 12.2.1990 passed by the Addl. Sessions Judge, Dindori, District Mandla in Criminal Appeal No. 11 of 1989, whereby he allowed the appeal in part reducing the sentence of the applicants Nos. 1 and 4 to undergo R.I. for one month.

(2.) THE applicants were prosecuted for an offence under sections 147, 325 and 149 I.P.C. for having forcibly harvested and removed the crop from the land in dispute after assaulting the complainant and the members of the prosecution party, when a civil suit between the party was pending. The applicants were convicted thereunder and all of them were sentenced to undergo R.I. for one month under section 147 I.P.C., applicants Amar Singh and Janki were further sentenced to undergo R.I. for two months under sections 325 and 149 I.P.C., where as rest of the applicants were sentenced to undergo R.I. for one month each under section 325 and 149 I.P.C. On appeal, the conviction and sentence of applicants Nos. 1 and 4; namely, Amar Singh and Janki were reduced to R.I. for one month.

(3.) THE sentence awarded to the applicants are modified to this extent and in the result the revision is allowed.