GORELAL Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONERS Gorelal, Dabbal and Devi Singh have been convicted under sections 294 and 341 IPC and sentenced to rigorous imprisonment for 3 months and month respectively. The conviction and sentence have been upheld by the 2nd Additional Sessions Judge, Mandla in Criminal Appeal No. 13/95.

(2.) ARGUMENTS of both sides heard. The learned counsel for the petitioners does not challenge the convictions in view of the concurrent finding of fact of both the Courts. It is pointed out by him that the petitioners have undergone imprisonment for about 10 days and looking to the nature of the offence, this should be treated as sufficient punishment. In the opinion of this Court, the imprisonment for 10 days is sufficient keeping in view the facts of the case.