- (1.) Leave granted. We have heard the learned counsel for the parties.
(2.) The appellants have been convicted under Sections 143, 147 and 337 of the Penal Code, 1860 and sentenced to undergo simple imprisonment for one month. Appellants 1, 3 and 4 have also been convicted and sentenced under Sections 452, 324 and 427 of the Penal Code for a period of six months' simple imprisonment.
(3.) The incident is more than two decades old. It is submitted that the parties have been peacefully living together for a long time and the accused persons who have been convicted under Sections 143, 147 and 337 IPC and sentenced for one month's imprisonment have already undergone imprisonment for 27 days.;