Madan Mohan Lal, J. - (1.) As both these criminal revisions arise from the same judgment and are connected, hence they are taken up for disposal together.
(2.) Criminal Revision No. 223 of 1982 has been filed by the two accused persons against the judgment passed against them by the Sessions Judge, Aligarh in criminal appeal by which he maintained the conviction of the said two persons under Section 323 I.P.C. but altered their conviction under Section 452 I.P.C. into a conviction under Section 448 I.P.C. Instead of sentencing these two revisionists to imprisonment they were granted benefit of Probation of Offenders Act and they were ordered to be released on furnishing personal bonds and sureties for keeping peace and to be of good behaviour for a period of one year.
(3.) The other revision, i.e. 797 of 1982, has been filed by the complainant, who has challenged the release of the revisionists on the aforesaid personal bonds. Her contention was that the advantage of Probation of Offender Act should not have been given to the aforesaid revisionists but instead they should have been sentenced to imprisonment.;