MUSTAQ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The case is posted for orders/judgment upon admission and compromise.

(2.) Revision is admitted for hearing. This Criminal Revision has been preferred by the applicants Mustaq, Sartaz and Mukhtyaar alias Mikhtaar against the judgment dated 01.11.2019 passed by First ASJ, Burhanpur in Criminal Appeal No.199/2018, which was preferred against the judgment dated 16.11.2018 passed by Smt. Poonam Damecha, Judicial Magistrate First Class, Burhanpur in Criminal Case No.4688/2018.

(3.) Initially before the Magistrate there was four accused. In addition to the present three applicants, Ayasha Banoo was also included as accused. The trial Court by judgment dated 16.11.2018 convicted the applicants for the offence under Sections , but in the light of Section 71 of IPC the trial Court sentenced the accused/applicants for the offence under Section 325 / 34 of IPC and sentenced them to undergo one year R.I with fine of Rs.1000/- each with default stipulation.