- (1.) This revision petition has been filed by the petitioners - Janak Singh, Amrik Singh, Gamdoor Singh, Joshi alias Kala and Nirbhai Singh against judgment dated 25.08.2004 passed by learned Additional Sessions Judge, Patiala, thereby dismissing the appeal preferred by the petitioners against the and order dated 11.05.2011 passed by the learned Sub Divisional Judicial Magistrate, Nabha vide which the petitioners have been convicted for offences punishable under Sections 326, 323, 148, 149 Indian Penal Code and sentenced them as follows:- "Amrik Singh-petitioner No.2 sentenced to undergo RI for 1-1/2 years and pay a fine of L 700/- or in default of payment of fine to further undergo SI for 30 days, under Section 326 IPC, whereas each of the remaining petitioners sentenced to undergo RI for 1-1/2 years and pay fine of L 700/- each or in default of payment of fine to further undergo SI for 30 days each, under Section 326 read with Section 149 IPC. All the petitioners sentenced to undergo RI for six months each under Section 323 IPC. All the petitioners sentenced to undergo RI for six months each under Section 148 of IPC. All the sentences were ordered to run concurrently.
(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Courts below and in view of the ultimate prayer of the petitioners seeking reduction in sentence.
(3.) I have heard the learned counsel for the parties and perused the record.;