NOOR MAHOMMED Vs. EMPEROR

JUDGEMENT

(1.) THE only question raised in this application for revision is one of sentence. THE applicants have been convicted of offences under Sections 147, 325 and 323, Indian Penal Code, and have with one exception been sentenced to two years rigorous imprisonment. THE first applicant, Noor, Mahommed, has been sentenced to six months rigorous imprisonment and a fine of Rs. 500. I have heard Counsel and have examined the record. THE medical evidence shows that a very serious riot took place in which these accused were concerned. It is true that men on their side sustained a certain number of injuries; but it is also proved that their opponents received a number of serious injuries amounting to grievous hurt. Having regard to these facts, it appears to me that I should not be justified in interfering with the sentences. THE riot was a very serious one. I think the sentences were properly passed. I dismiss the application.