PRAVESH MAHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vijay Shankar Prasad, the learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Shailesh Kr. Sinha, the learned A.P.P. appearing on behalf of the Opposite Party.

(3.) This criminal revision petition has been filed by the petitioners against the Judgment dated 25.09.2014 passed by the learned Addl. Sessions Judge-IV, Palamau at Daltonganj in Criminal Appeal No. 113/2011 whereby and whereunder the conviction of the petitioners under Section 148 and 447 of the Indian Penal Code passed by the learned trial court was affirmed. However, the learned lower appellate court reduced the sentence under Section 148 of the Indian Penal Code to 4 months rigorous imprisonment. The learned appellate court did not interfere with sentence of the petitioners to undergo rigorous imprisonment for three months for the offence under Section 447 of the Indian Penal Code.