BASUDEO SAHANI; URMILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision application has been admitted on 22.1.2002 for hearing on the question of sentence only,

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The petitioners have filed this revision application against the judgment and order dated 11.12.2001 passed by the Additional Sessions Judge F.T.C.I. Sitamarhi in Criminal Appeal No. 45 of 1995/45 of 2001 whereby the appeal preferred by the petitioners was dismissed with slight modification in the sentence dated 7.8.1995 passed by the J.M. 1st Class, Sheohar, Sitamarhi in GR. No. 648 of 1992/Tr. No. 173 of 1995. The Trial Court has found the petitioners guilty and they were sentenced to undergo R.I. for six months for the offence under Section 323 of the Indian Penal 'Code. The appellant no. 1 was further sentenced to undergo R.l. for one year under Section 354 of the Indian Penal Code and both the petitioners were sentenced to undergo simple imprisonment for one month under Section 341 of the Indian Penal Code. The sentences were ordered to run concurrently.