RAVINDRA SINGH,J. - (1.) HEARD Sri V.K. Birla learned Counsel for the revisionists and the learned A.G.A.
(2.) THE report of the learned Chief Judicial Magistrate, Mainpuri dated 11 -7 -2005 shows that the revisionist Nathuram and Genda Lal have died. Therefore, the revision on their behalf is abated. This revision is filed against the judgment and order dated 22 -4 -1985, passed by Sri O.P. Jain, IV Additional Sessions Judge, Mainpuri, by which the Criminal Appeal No. 145 of 1983 was dismissed by confirming the judgment and order dated 30 -6 -1983, passed by Sri J.K. Sant, III Additional Munsif Magistrate, Mainpuri in Criminal Case No. 814 of 1980, whereby the revisionists were convicted and sentenced under Section 147 I.P.C. for six months simple imprisonment, under Section 323/149 I.P.C. for one year simple imprisonment, under Section 325 I.P.C. for two years R.I. with a fine of Rs. 500/ -and in default of payment of fine, to serve further six months simple imprisonment and under Section 342 I.P.C. for six months simple imprisonment, directing that all the sentences as mentioned above shall run concurrently.
(3.) THE revisionists were charge -sheeted for the offence punishable under Sections 147, 323/149, 325 and 342 I.P.C. In order to prove the prosecution case, seven witnesses namely Moharman P.W. 1, Ram Phal P.W. 2, Hakim Singh P.W. 3, Ajab Singh P.W. 4, Dr. S. C. Verma P.W. 5, Dr. R. B. Gupta P.W. 6 and S. I. Dhani Ram P.W. 7 were examined in the trial Court.;