- (1.) Heard learned counsel for the revisionists and the learned Additional Government Advocate.
(2.) This criminal revision has been filed against the judgment and order dated 19.7.1991 passed by the Special Judge (DAA) Kanpur Dehat in Criminal Appeal No.6 of 1991 convicting the appellants under Section 323 IPC and awarding sentence of fine of Rs.500/- to each of the appellants and a default sentence of three months R.I. and under Sections 325 r/w 34 IPC to pay fine of Rs.2000/- to each of the appellants and in default to undergo six months R.I. and has awarded compensation to the victim.
(3.) This revision was admitted on the question of sentence only. So far as the quantum of punishment is concerned, learned counsel for the revisionists stated that the accused revisionists no.1 and 2 are old persons and the revisionist no.3 was about 16 years at the time of the incident, All the revisionists are not previous convicts and hence they are entitled to the benefit of the First Offenders Act.;