Sheo Kumar Singh, J. - (1.) Heard Shri P.K. Nigam, learned counsel for the appellants and learned Government Advocate for the State.
(2.) This appeal has been filed against the judgment and order dated 14.6.1999 passed by IIIrd Additional Sessions Judge, Gonda, in Session Trial No.504 of 1994, by which the IIIrd Additional Sessions Judge has convicted the appellants, Pappu alias Surendra Kumar Sonar, Vishwanath Sonar and Deena Nath Sonar under Section 323/34 and 506 IPC and directed them to undergo one year rigorous imprisonment and fine of Rs.1000/- each under Section 323/34 IPC, and under Section 506 IPC, six months rigorous imprisonment. In default of fine, appellants were directed to undergo further three months simple imprisonment.
(3.) Learned counsel for the appellants has not pressed this appeal on merit. He has submitted that since the incident lies to the year 1992 and more than 25 years have passed. Thus, a lenient view may be taken on point of the sentence.;