T.P.Garg - (1.) HEARD Sri R. K. Singh, learned counsel for the revisionists and the learned A.G.A. for the State.
(2.) LEARNED counsel for the revisionists is allowed to correct the title of the revision petition by properly showing the sentence awarded by the Court below as sentence of fine of Rs. 500 or in default of payment of fine, to undergo R.I. for one month. Necessary correction may be made today itself. Learned counsel for the revisionists has not challenged the conviction of the revisionists on merits. He has only prayed for reduction of sentence of fine imposed by the first appellate court upon the revisionists. In view of the said submission, the conviction of the revisionists under Section 334, I.P.C. is thus maintained. Even otherwise, the conviction is based upon a sound appreciation of the entire evidence on record and is fully justified even on merits.
(3.) AS regards sentence, suffice will it be to say that the occurrence took place on 1.6.79 and it is already a period of 18 years have elapsed, during which the revisionists have been undergoing the ordeal of a very long trial and during which they must have suffered acute mental agony and pain besides financial hardship. Having regard to all these facts and circumstances, in my opinion, a fine of Rs. 250 each or in default of payment of fine, to undergo a simple imprisonment for 15 days each will amply meet the ends of justice. The entire amount of fine, if recovered, shall be paid to the injured P.Ws. in terms of the order of the first appellate court as compensation, failing which, the trial court shall issue warrants of arrest of the revisionists in terms of order of this Court and commit them to custody to undergo the sentence awarded to them in default of payment of fine.;