- (1.) Vide judgment and order dated 31.3.97 the revisionists were convicted by the First Additional Judicial Magistrate, Jaunpur in Case Crime No.942/91 (Surya Narain Vs. Chote Lal and others) under Section 323 & 325 of I.P.C. However, learned Judicial Magistrate, by taking a lenient view and considering the accused persons to be First Offenders, gave them benefit of Section 4 of Probation of Offenders Act directing the accused revisionists to be released, on their entering into personal bond of Rs.3000/- and two sureties each in the like amount with condition to maintain peace and good behaviour during the period of probation. Learned Magistrate further directed each of the accused revisionists to pay Rs.500/- as compensation to the victims.
(2.) Aggrieved by the order of the learned Magistrate, the accused revisionists preferred Criminal Appeal No.18 of 1997, which was also dismissed after a detailed discussion of evidence by the learned Additional Sessions Judge.
(3.) Now the accused revisionists, by means of the instant Criminal Revision are before this Court.;