KAMAL SINGH Vs. DWARKA PRASAD AND OTHERS

JUDGEMENT

(1.) This revision has been filed under section 397/401 of CrPC on 1.7.1999 by the complainant Kamal Singh against 11 respondents. Respondent no.11 is the State. The revision has been admitted for hearing on 6.12.2003 against only respondent nos.1 and 2 named Dwarka Prasad and Khubi.

(2.) The revision has been filed against the judgment dated 3.5.1999 passed by Shri V.N.Patidar, Sessions Judge, Sehore in Sessions Trial No.65/1997. The trial court convicted the respondent nos.1 and 2 for the offence punishable under section 307/34 of IPC and sentenced them to undergo rigorous imprisonment for 4 years with fine of Rs.2000/-. It is an admitted position that the substantive sentences have been served by respondent nos.1 and 2 and the fine amounts have been deposited.

(3.) The revision has been filed for enhancing the sentence. No appeal has been filed by respondent nos.1 and 2 against their conviction and sentence. The State has also not filed any appeal against the aforesaid judgment.