GAYAPRASAD YADAV Vs. STATE OF MP

JUDGEMENT

(1.) The applicants have filed this revision petition under sections 397/401 of Criminal Procedure Code aggrieved by the appellate judgment dated 24.3.2009 passed by Ist. Addl. Sessions Judge, Umariya, District Shahdol in Criminal Appeal No. 228/08, whereby affirmed the judgment of conviction and sentence dated 18.10.2008 passed by JMFC, Umariya in Criminal Case No. 1491/06, whereby the applicants have been found guilty under section 325/34 of Indian Penal Code and sentenced to suffer two years each RI with fine of Rs. 2,000/- each in defualt of payment to suffer one year RI each.

(2.) It is submitted on behalf of the applicants that the applicants are in custody since 24.3.2009. Only submission is that no previous criminal conduct of the applicants has been proved by the prosecution. Incident taken place all of a sudden without any pre-intention, therefore, prayed for just reduction of the jail sentence.

(3.) Learned G.A. appearing for the State supported the impunged judgment and prayed for dismissal of the revision.