- (1.) This judgement will dispose of two Criminal Revisions bearing Nos. 43 of 1983 (Ram Dhan v. State of U.P.) and 44 of 1983 (Nathu v. State of U.P.)
(2.) The facts common to both these revision are as under :-The three applicants, viz., Nathu, Rohan and Ram Dhan, were tried for offences under Sections 323/324/34, I.P.C., vide judgement dated 9-12-1981 passed by the VI Addl. Munsif-Magistrate. Moradabad. All the three applicants were held guilty under Section 323/324/34, I.P.C., convicted there-under and sentenced to undergo R.I. for two months u/s. 323/34, I.P.C. and R.I. for one year and also to pay fine of Rs. 200.00, or in default of payment of fine to further undergo R.I., for two months u/s. 324/34, I.P.C.
(3.) All the three applicants preferred appeal against the aforesaid conviction and sentence. The learned IV Addl. Sessions Judge, Moradabad, vide his judgement dated 7-1-1983 maintained the conviction and sentence awarded to all the them and dismissed their appeal with the modification that both the substantive sentences were to run concurrently. It is at against the aforesaid judgement that two separate revisions have been filed; one by Ram Dhan, accused, and other by Nathu and Rohan, accused.;