RAJAN Vs. STATE OF U. P.

JUDGEMENT

(1.) This criminal revision is directed against the judgment and order of Mr. Vikas Goswami, the IVth Additional District and Sessions Judge, Kasganj dated 13.01.2020, dismissing Criminal Appeal no.12 of 2018 and affirming a judgment and order of conviction and sentence passed by the Magistrate against the revisionists for an offence punishable under Section 326/34 IPC.

(2.) Heard Mr. A.K.S. Bais, Advocate holding brief of Mr. Nirbhay Singh, learned Counsel for the revisionists and Mr. S.S. Tiwari, learned A.G.A. appearing on behalf of the State.

(3.) Looking to the short point involved in this revision, it would not be apposite to set out in detail the prosecution case or the evidence. It is a case, where the two revisionists have been tried and convicted by the Magistrate for an offence punishable under Section 326 read with Section 34 IPC and sentenced to suffer rigorous imprisonment for a term of three years each and a fine of Rs.3000/-. In default, each of the revisionists have been sentenced to undergo three months' rigorous imprisonment. They were acquitted by the Magistrate of offences punishable under Sections 504 and 506 IPC.