RAGHURAJ SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS Criminal Revision has been preferred by applicants/accused under Section 397 read with Section 401 (1), Cr. PC.

(2.) THE accused persons were charged and convicted under Section 325/34, IPC by the Judicial Magistrate First Class, Hata, District Damoh in Criminal Case No. 1057/2000 (Parties being State v. Raghurajsingh and Ors. three) on 24-3-2005 and sentenced to undergo rigorous imprisonment for one year each and to pay a fine of Rs. 500/- and in default to undergo simple imprisonment for a period of one month each. Aggrieved by the judgment and order of the Trial Court accused preferred an appeal before the Sessions Court and in turn the 1st Additional Sessions Judge, Damoh in Criminal Case No. 45/05 parties being Raghurajsingh and Ors. three v. State, partly allowed the appeal maintaining the conviction but modifying the sentence part, ordered that each accused shall pay fine of Rs. 7000/- and in default each one will undergo rigorous imprisonment for a period of three months. The judgment and order was passed on 15-9-2005.

(3.) THE accused have preferred this revision against the order of conviction and sentence passed by 1st Additional Sessions Judge.