PREM NARAYAN Vs. STATE OF M P

JUDGEMENT

(1.) The petitioners, who are eight in number were convicted for the offences under sections 323 and 149 of IPC vide judgment dated 2nd February, 2006 passed by Smt. Jyoti Vinodiya, JMFC, Sironj, District Vidisha. They were sentenced to imprisonment for six months and to pay fine of Rs. 300/ - each by the trial Court. Aggrieved by their conviction and sentence, they had filed an appeal being Criminal Appeal No. 117/06, which has been dismissed by the Additional Sessions Judge, Sironj, District Vidisha vide impugned judgment dated 30th September, 2010. Their sentences have been confirmed by the appellate Court.

(2.) The petitioners have now filed this revision petition under section 401 of the Code of Criminal Procedure, 1973 limited only on the point of sentence.

(3.) Arguments have been heard in the matter.