Raj Mani Chauhan, J. - (1.) HEARD learned Counsel for the revisionist and learned Additional Government Advocate for the State as well as perused the documents available on record. With the consent of learned Counsel for the parties the revision is disposed of at the admission stage.
(2.) THIS Criminal Revision under Section / of the Code of Criminal Procedure (hereinafter referred to as the 'Code') has been preferred by the accused -revisionist -Alisher kasai, Aslam Kasai, Aqlaque Kasai, Afjal Kasai and Faiyaz Kasai against the judgment and order dated 12.10.2010 passed by Sri R.C. Misra, HJS, learned 1st Additional Sessions Judge, Gonda in Criminal Appeal No. 22/09 Alisher and Ors. v. State of U.P. whereby the learned Additional Sessions Judge has dismissed the appeal filed by the Appellants against the judgment and order dated 16.06.2009 passed by the learned 1st Additional Chief Judicial Magistrate, Gonda in Complaint Case No. 779/09/05 Shfi Ahmad v. Siddique Kasai and Ors. arising out of Complaint No. 779/09/05, under Sections , , , , , IPC, P.S. Kotwali Colonelganj, District Gonda whereby the learned 1st Additional Chief Judicial Magistrate has held the accused guilty and consequently he has convicted and sentenced them accordingly as indicated below: Under Section IPC - Simple imprisonment for a period of six months and to pay fine of Rs. 500/ -. Under Section IPC - Simple imprisonment for a period of one year and to pay fine of Rs. 1000/ -. Under Section IPC - Simple imprisonment for a period two years and to pay fine of Rs. 2000/ -. Accused Faiyaz Kasai also convicted under Section IPC for a period of one year and to pay fine of Rs. 1000/ -.
(3.) ALL the sentences were ordered to run concurrently. In default of payment of fine, three months additional imprisonment.;