JAGDISH SINGH DIXY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Shailesh Kumar Sinha, learned counsel appearing on behalf of the opposite party-State.

(3.) The present revision petition has been filed challenging the legality/propriety or correctness of the judgment dated 29.07.2013 passed by the learned Additional Sessions Judge-V, Jamshedpur in Cr. Appeal No. 267 of 2009, whereby the order of conviction of the petitioners by the learned Trial Court for the offences under Sections 147,342,323,448 and 506 of the Indian Penal Code has been upheld and the conviction and sentence of the petitioners for the offence under Section 385 of the Indian Penal Code has been set aside. Further, the learned Appellate Court has modified the sentence of the petitioners by reducing the sentence to rigorous imprisonment for a period of 6 months each under Sections 147/342/323/448 and 506 of the Indian Penal Code and a compensation of Rs. 5000/- each to be given to the informant under Section 357(3) Cr. P.C. and in default further imprisonment for six months each. All the sentences have been directed to run concurrently.