J. J. Munir, J. - (1.)Heard Sri Pranshu Gupta, Advocate holding brief of Sri Pramod Kumar Singh, learned counsel for the revisionists and Sri Ajit Ray, learned A.G.A. appearing on behalf of the State.
(2.)This revision is directed against a judgment and order of Sri D.C. Srivastava, the then Sessions Judge, Basti dated 04.09.1990 in Criminal Appeal No.8 of 1990 dismissing the said appeal and affirming an order dated 27.01.1990 passed by Sri Pankaj Gaur, the then Munsif Magistrate-II, LCC, Basti convicting and sentencing each of the revisionists in the manner detailed below:-
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(3.)On 30.09.1990, this revision was admitted to hearing on the question of sentence and rule limited to sentence was issued. Pending trial the revisionists were released on bail. Thus, this revision has come up for hearing limited to a rule on the sentence awarded. The question of validity of the conviction is, therefore, not examined.