JAGBIR SINGH Vs. MEHAR SINGH AND ANOTHER

JUDGEMENT

(1.) These criminal revision petitions have been filed by the two accused who have been convicted in the same case. The appeals filed by the accused were also dismissed by the lower Appellate Court. These two petitions are being disposed of by this common judgment.

(2.) Petitioner Santosh was convicted for the offence under section 494 of the Indian Penal Code and petitioner Jagbir Singh was convicted for the offence under section 494 read with section 109 of the Indian Penal Code Both of them have been awarded sentence of R.I. for two years and fine of Rs. 1000.00 each.

(3.) After hearing the learned District Attorney, I find that there is no reason for disturb the finding of the trial court as well as of the lower Appellate Court by which the offence has been held to have been proved against the petitioners.