SUNIL KUMAR GARG, J. - (1.) HEARD learned Counsel for the parties on the application Under Section 482 Cr.P.C. by which a prayer has been made by the learned Counsel for the petitioners that the time granted vide judgment dated 22.9.2000 for depositing personal bond in the sum of Rs. 1,000/ - and a surety in the like amount and also for paying Rs. 2000/ - as compensation by each accused petitioners to P.W.2 Ramniwas and P.W.9 Dharampal be extended.
(2.) IT may be stated that this Court vide judgment and order dated 22.9.2000 while maintaining the conviction of the petitioners for offences Under Sections 324, 447, 323/49 and 148 I.P.C. directed the accused petitioners to be released on probation Under Section 4 of the Probation of Offenders Act, 1958 provided each of them executes a personal bond in the sum of Rs. 1,000/ - with one surety in the like amount to the satisfaction of the learned Additional Sessions Judge, Nohar within a period of two months from today to keep peace and be of good behavior for a period of one year. It was further directed that each accused petitioner shall pay Rs. 2000/ - as compensation to PW -2 Ramniwas and PW -9 Dharampal and for depositing, said amount, three month's time given. Looking to the facts and circumstances of the case and the averments made in the application, the prayer is accepted and two months more time is granted to the present accused petitioners, namely, Randhir and Munshi Ram to comply with the directions contained in judgment and order dated 22.9.2000 passed by this court in S.B. Criminal Appeal No. 21/83.
(3.) THE application Under Section 482 Cr. P.C. stands disposed of accordingly.;