S.S.GREWAL,J - (1.) THIS petition is directed against the order of Additional Sessions Judge, Ludhiana, dated 6th April, 1989, whereby the conviction of Ram Chand petitioner under Section 326, Indian Penal Code was maintained, but his sentence under the said offence was reduced to rigorous imprisonment for one year and to pay a fine of Rs. 500/-. In default of payment of fine, he was ordered to undergo further rigorous imprisonment for three months. His conviction under Section 324, Indian Penal Code, was also maintained, but the sentence of imprisonment was reduced to six months' R.I., and the sentence of fine was reduced to Rs. 150/-, and in default payment thereof, he was ordered to undergo further rigorous imprisonment for one month. Both the substantive sentences of imprisonment were ordered to run concurrently.
(2.) CONVICTION of Malkiat Singh petitioner under Section 323, Indian Penal Code, for inflicting simple injuries to Buta Ram P.W. was maintained, but he was released on probation of good conduct. Aggrieved against their conviction and sentence, the petitioners have filed the present revision petition.
(3.) THE petition was admitted only qua sentence awarded to the petitioners.;