Anil Kumar Srivastava, J. - (1.) Accused Kripa Ram, Tula Ram, Ghanshyam, Ram Naresh and Anil Kumar were convicted by the learned Judicial Magistrate II, Gonda vide judgment and order dated 18.12.2001 passed in Criminal Case No. 287/98/91 (State Vs. Kripa Ram and others) arising out of case crime no. 3/91, under sections 147,323,325,504 and 506 IPC, Police Station Itiyathok, District Gonda and sentenced them under section 323 IPC for one year's rigorous imprisonment each, under section 325 IPC for two years' rigorous imprisonment coupled with fine of Rs. 100/- each and default stipulation of fifteen days' simple imprisonment and under section 336 IPC for three months' rigorous imprisonment each. Accused were acquitted of the offence punishable under sections 147,504 and 506 (2) IPC. All the sentences were directed to run concurrently.
(2.) Criminal Appeal No. 96 of 2001 was preferred by the accused, which was dismissed by the learned Additional Sessions Judge/ Fast Track Court-III, Gonda on 27.11.2002.
(3.) Feeling aggrieved, accused revisionists have preferred instant revision.;