ANIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONERS , being aggrieved by the order of conviction and sentence passed by the Sub - Divisional Judicial Magistrate, Bhabhua in G. R. Case No. 753 of 1992 (Tr. No. 216 of 1998) and affirmed by the 2nd Additional Sessions Judge, Kaimur in Cr. Appeal No. 14/121 of 1998/99, have preferred this revision application.

(2.) PETITIONERS were put on trial for offence under Sections 341, 147 and 323 of the India Penal Code, hereinafter referred to as 'the IPC. The learned Magistrate, by the impugned order, held them guilty of the said offence and sentenced them to undergo rigorous imprisonment for three months each for offence under Sections 147 and 341 of the IPC and six months for offence under Section 323 of the IPC. Appeal preferred against the aforesaid judgment of conviction and sentence failed.

(3.) MR . Arvind Nath Pandey appearing on behalf of the petitioners very fairly submits that in view, of the material on record, petitioners may not legitimately assail their conviction but the ends of justice shall be met in case the sentence is reduced to the period already undergone by them. He points out that the petitioners are in jail since 9.3.2004.