(1.) THIS revision is directed against the judgment dated 3-7-2000 passed by the Addl. Sessions Judge, Aurangabad, in Cr. Appeal No. 123/96/6/99, confirming the judgment of the trial Court dated 13-9-1996 passed by the Judicial Magistrate, 1st Class in Complaint Case No. 216/86, trial No. 182/1996. Revisionists were convicted for the offence under Sections 323 and 379, IPC and they were sentenced to undergo Rl for six months and one year respectively. The sentences were directed to run concurrently.
(2.) REVISIONISTS were prosecuted on the allegation that on 27-11-1986 at 9 a.m. accused-persons harvested the paddy crops of the complainant.