LAWS(PAT)-2001-6-49

MOHAN PATHERA Vs. STATE OF BIHAR

Decided On June 28, 2001
Mohan Pathera Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) This revision application has been directed against the order dated 9.9.1998 passed by 6th Additional Sessions Judge, West Champaran, Bettiah in Criminal Appeal No. 48 of 1992. whereby he dismissed the appeal preferred by the petitioners who were convicted by Shri A. Singh, Judicial Magistrate, 1st Class, Bettiah in Case No. 41 of 1983 under Sections 147 and 504 of the Indian Penal Code and petitioner No. 2, Gauri Shankar Patehra was further convicted under Section 323 of the IPC and all of them were released after due admonition under Section 3 of the Probation of Offenders Act.

(2.) I perused the judgment of the trial Court as also the appellate Court and I do not find any impropriety in the judgment of both the courts below. There has been concurrent finding of facts by both the court below. Hence, no interference is required by this Court as the petitioners have been released after due admonition.

(3.) In such view of the matter, this revision application appears to be bereft of any merit and is, accordingly, dismissed.