- (1.) Heard counsel for the parties. The appellants were convicted as far back as in 1973 and were released on bail in 1976. Having regard to the very peculiar facts and circumstances of this case while upholding the conviction of the appellants, we reduce the sentence of both the appellants to the period already served and in lieu of the sentence remitted we impose a fine of Rs. 500. 00 on each of the appellants. In default of the payment of fine the appellants shall suffer rigorous imprisonment for six months. The fine imposed will be deposited in the trial court within a month from today. The appeals are accordingly disposed of.;