MALKIAT SINGH Vs. STATE OF H P

JUDGEMENT

(1.) HEARD and gone through the record. Petitioners have been convicted of offences, under Sections 148 and 323 IPC read with Section 149 IPC by the trial Court and sentenced to undergo rigorous imprisonment for six months and to pay a fin of `1000/- each, for offence under Section 148 IPC and to undergo rigorous imprisonment for one month and to pay a fine of `500/ each, in respect of offence, Their appeals under section 323 read with Section 149 IPC. have been dismissed by the Sessions Court.

(2.) LEARNED counsel for the petitioner submits that leniency may be shown to the petitioners and that instead of being punished, they may be released on probation.