- (1.) The revisionists were convicted under Sec. 323 I.P.C. and sentenced to undergo rigorous imprisonment of one month each vide judgment and order dated 28.8.81 passed by Special Judicial Magistrate, Shikohabad district Mainpuri. The appeal filed was rejected on 27.4.82 by the then learned Sessions Judge Mainpuri. This revision was admitted only on the question of sentence. I have heard learned counsel for the revisionists and have looked into the record. He has prayed that either the revisionists be released on the sentence already undergone or some fine be imposed and that the imposition of fine would not be taken as an enhancement of sentence.
(2.) A considerable period has passed and I do not think it would be appropriate to send the revisionists to jail. I therefore substitute the sentence of one month rigorous imprisonment imposed upon them with a fine of Rs. 500/- each. All the revisionists would deposit Rs. 500/- each as fine within four weeks failing which they would be taken into custody to serve out the sentence. In case the fine is deposited, a sum of Rs. 500/- would be paid to the injured as compensation. With the above modification in sentence the revision is dismissed.;