SOOR SINGH & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Notice for final disposal is accepted by the learned Public Prosecutor. With the consent of the learned counsel for the parties, the revision petition is finally heard and decided at the admission stage.

(2.) The petitioners were convicted by the Judicial Magistrate, Balotra ( for short, the trial Courthereinafter) for the offences under Sections 325, 323 and 447 Penal Code vide judgment and order dated 30-3-2005 passed in Criminal Case No. 133/2003 and each of them were sentenced to rigorous imprisonment for two months and a fine of Rs.1000.00,in default of payment of fine further to undergo two months simple imprisonment for the offence under Sec. 325 IPC; three months' rigorous imprisonment for the offence under Sec. 323 Penal Code and one month's rigorous imprisonment for the offence under Sec. 447 IPC. Against the judgment and order dated 30-3-2005 passed by the trial Court convicting and sentencing the petitioners, the petitioners filed an appeal before the Sessions Judge, Balotra (for short, the Appellate Court hereinafter) and the Appellate Court, vide judgment and order impugned dated 10-5-2006, while maintaining the conviction of the petitioners for the offences under Sections 447, 323 and 325 IPC, reduced the sentence for the offence under Sec. 325 Penal Code to six months simple imprisonment and a fine of Rs.500.00, in default of payment of fine further to undergo one month's simple imprisonment. The sentences were ordered to run concurrently. Aggrieved by the judgments and orders impugned, the petitioners have filed the instant criminal revision.

(3.) I have heard learned counsel for the petitioners and the Public Prosecutor appearing for the State.