Kurian Joseph, J. - (1.) Leave granted.
(2.) The State is before this Court, aggrieved by the Judgment dated 22.06.2012 in an appeal filed under Section 374(2) Cr.P.C. The respondents-accused are charged for committing offences under Sections 147, 148, 323, 504, 307 read with Section 149 IPC. On conviction, they were sentenced to undergo imprisonment for a period of three years.
(3.) Having considered the nature of injuries, the High Court converted the conviction to Sections 148 and 324 read with Section 149 IPC and sentenced them to fine of Rs. 3,000/- each under Section 148 with a default sentence and fine of Rs. 10,000/- each under Section 324 with default sentence. The fine amount was directed to be paid to the victim PW5.;