- (1.)Petitioners were found guilty and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.500/- for the commission of offences punishable under Sections 354/34 IPC. In default of payment of fine, they were further undergo rigorous imprisonment for 15 days
(2.)The appeal filed by the accused/revisionists was dismissed and judgment passed by the learned trial Court was upheld by learned Appellate Court/Additional Sessions Judge, Palwal, vide judgment dated 12.10.2011.
(3.)Learned counsel for the petitioners has stated that he is not pressing this revision on merit and is not challenging the conviction of the accused under Sections 354/34 IPC. Learned counsel has argued that this Court may enhance the compensation/fine and may consider to reduce the sentence for the period already undergone. Learned counsel for the accusedpetitioners agrees to pay Rs. 15,000/- as compensation.