B.K.Sharma - (1.) LIST has been revised. None appears for the revisionists. Learned A. G. A. is present in person.
(2.) THE record of the case was gone into with the help of learned A. G. A. who has submitted his arguments in the revision. Learned Assistant Sessions Judge. Hamirpur in S. T. No. 193 of 1996. under Sections 308, 324, 323 and 504; I.P.C.. P. S. Mahoba, District Hamirpur, convicted all the accused-revisionists of the offences under Sections 323/34, I.P.C. and 324/34, I.P.C. for having assaulted and inflicted injuries on the body of Shiv Pal and Vishambhar by sharp edged weapons bhala and pharsa and blunt weapon lathi The trial Judge accepted the prosecution version and rejected the defence case and convicted the accused-revisionists as aforesaid sentencing all the accused-revisionists to suffer R.I. for a period of 6 months for the offence under Section 323/34, I.P.C. each and R.I. for a period of 2 years for the offence under Section 324/34, I.P.C. each. On appeal by the accused-revisionists (Criminal Appeal No. 14 of 1993), the Additional Sessions Judge/Special Judge, Hamirpur upheld the prosecution case but reduced the sentences of the accused- revisionists. He substituted a sentence of three months' R.I. and a fine of Rs. 200 each and in default of payment of fine R.I. for one month more for the offence under Section 323/34, I.P.C. and a sentence of six months' R.I. and a fine of Rs. 500 each and in default of payment of fine R.I. for 3 months more for the offence under Section 324/34, I.P.C. All these sentences were ordered to run concurrently. Now the present revision has been preferred against the judgment and order dated 11.1.1996 passed by the Additional Sessions Judge aforesaid. This revision was admitted only on the question of sentence.
(3.) IT will be seen that the sentences have already been reduced by the Additional Sessions Judge in Criminal Appeal No. 14 of 1993 and there appears no particular reason for reducing the sentences further. Consequently, the revision is dismissed. The conviction and sentences of the accused-revisionists as altered by the lower appellate court in Criminal Appeal No. 14 of 1993, Kunwar and others v. State of U. P., are upheld. The accused-revisionists were on bail from this High Court. Their bails are cancelled. The court below shall get all the accused-revisionists arrested and sent to the district jail concerned to serve out their sentences according to law.;