Rajesh Singh Chauhan, J. - (1.) Heard Sri R.N.Gupta, learned Counsel for the revisionists and Sri Anirudh Singh, learned A.G.A. for the State.
(2.) This criminal revision has been filed challenging the judgment and order dated 26.4.1989 passed by 5th Additional and Sessions Judge, Barabanki in Criminal Appeal No.-60 of 1988 whereby the order of trial court dated 24.6.1988 has been upheld reducing the punishment from 7 years rigorous imprisonment to 5 years rigorous imprisonment maintaining the amount of fine.
(3.) By means of the judgment and order dated 24.6.1988 passed by the learned trial court i.e. Assistant Sessions Judge, Barabanki in Session Trial No.-34 of 1986 under Sections 323/324/307 IPC Police Station Subeha District Barabanki, the accused persons were awarded 7 years of rigorous imprisonment with the fine of Rupees 2,000/- each, in case of failure to deposit the fine, they were directed to undergo 6 months more rigorous imprisonment.;