(1.) CRIMINAL Revision Nos. 946 947 and 948 of 1957 arise out of the same set of facts and may be decided by one order.
(2.) POKHAR Singh accused, aged 24 years, is a teacher in District Board High School. Pabra, and Mehtab Singh accused, aged 19 years, is a college student, pokhar singh was convicted by Magistrate First Class, Hissar, under Sections 457/380 indian Penal Code, and sentenced to two years' rigorous imprisonment on each count. The sentences were to run concurrently. Mehtab Singh was sentenced to nine months' rigorous imprisonment under Section 411, Indian Penal Code. The conviction of Pokhar Singh was maintained by the Sessions Judge but his sentence was reduced to one year's rigorous imprisonment under each count. The conviction and sentence of Mehtab Singh under Section 411 Indian Penal Code, were maintained by the Sessions Judge and his appeal was dismissed. A revision petition has been filed in this Court against the above conviction and sentence by pokhar Singh and Mehtab Singh which is entered as Criminal Revision No. 946 of 1957.
(3.) MEHTAB Singh was convicted by the Magistrate, Hissar, under Section 19 (f) of the Indian Arms Act and sentenced to two years' rigorous imprisonment. On appeal, the Sessions Judge upheld the conviction but reduced the sentence to nine months' rigorous imprisonment This sentence was ordered to run concurrently with the sentence awarded in the connected case under Section 411, Indian Penal code. Criminal Revision No. 947 of 1957 has been filed by Mehtab Singh from his conviction and sentence under Section 19 (f) of the Indian Arms Act.
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