PURIA & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioners does not press this revision petition on merits and prays that the sentence of imprisonment awarded against the accused-petitioners by the trial Court and affirmed by the appellate Court be reduced to a period of sentence of imprisonment already undergone by them.

(3.) The matter arises out of an incident dated 7.10.1985, of which a written report was lodged by one Samartha at Police Station - Bagra, and the police, after investigation of the case, submitted a chargesheet against the petitioners as well as three co-accused persons, namely, Babu, Kapia and Fulia. The trial Court, after completion of trial, vide its judgment and order dated 25.2.1988 convicted and sentenced the petitioners as under: <FRM>JUDGEMENT_187_LAWS(RAJ)7_2009_1.html</FRM> In default of payment of total fine of Rs. 500/-, each of the accused was ordered to further undergo six months simple imprisonment. All the sentences were ordered to run concurrently.