Anil Kumar Srivastava, J. - (1.) Heard learned counsel for the revisionist, learned A.G.A. and perused the record.
(2.) The accused-revisionists Chhedi Yadav and Sugau @ Sugriv Yadav have challenged judgment and order dated 25.03.2003 passed by learned Judicial Magistrate-II, Gonda in Case No.2269/98/93 arising out of Case Crime No.221/93, P.S. Itiathok, District Gonda whereby the accused have been convicted and sentenced under Sections 323/34, 324/34 504 and 506(2) I.P.C. to rigorous imprisonment of 1 year, 1 year, 1 year and 2 years respectively. All the sentences were directed to run concurrently.
(3.) Feeling aggrieved, Criminal Appeal No.14 of 2003 was preferred by the accused which was partly allowed by Additional Sessions Judge/F.T.C Court No.2, Gonda, on 22.05.2004. Conviction and sentence of the accused under Section 504 I.P.C. was set aside while their conviction and sentence under Sections 323/34, 324/34 and 506(2) I.P.C. was confirmed.;