VINOD PRASAD, J. - (1.) HEARD learned Counsel for the revisionists and learned AGA.
(2.) THIS revision is finally disposed of in agreement with both the sides. The revisionists have challenged their convictions and sentences recorded by A.C.J.M., Allahabad in case No. 6462 of 2002 State v. Lok Bahadur and Ors., under Sections 325, 323, 504 I.P.C., P.S. Phoolpur, District Allahabad relating to crime No. 166 of 1992 vide his order dated 27 -10 -2004. The trial Court had convicted the revisionists for offences under Section 323/34 I.P.C. and had sentenced them to six months Rigorous Imprisonment and to pay a fine of Rs. 500/ -. It had allowed ten days time for depositing the fine so awarded. Aggrieved by aforesaid judgment of convictions and sentences passed in the aforesaid case No. 6462 of 2002, the revisionists preferred an appeal before the Sessions Judge, Allahabad as Criminal Appeal No. 41 of 2004 Lok Bahadur and Ors. v. State of U.P. The said appeal was heard and was dismissed by Additional Sessions Judge, Court No. 5, Allahabad vide its order dated 7 -8 -2006. Hence this revision challenging the said convictions and sentences.
(3.) I have heard learned Counsel for the revisionists and learned AGA at a great length and have gone through both the impugned judgments.;