KAPTAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANTS by Shri Sanjay Bahirani, Advocate. Respondent/State by Shri D. S. Chouhan, Advocate.

(2.) APPELLANTS have preferred this appeal against the judgment dated 12-8-2005 passed by the third Additional Sessions Judge, Gwalior in Sessions Trial No.343/2004 whereby the appellants have been convicted under Sections 343/34, Indian Penal Code for one year's R.I. with fine of Rs. 500/- each and under Sections 324/24, Indian Penal Code for three years R.I. with fine of Rs. 100/- each.

(3.) SO far as sentence is concerned, the appellants have suffered mental agony of this case for about three years. They have already suffered imprisonment of twenty days, twenty four days and five days respectively. Considering these facts, sentence of the appellants is reduced to the sentence already undergone by them by giving the benefit of probation. They are directed to furnish bond of Rs. 10,000/- each for maintaining good conduct within a period of one month from today.