VIJAY KUMAR VYAS,J. - (1.) The instant stay application has been preferred by the accused petitioners stating, inter alia, that they have filed criminal revision petition against the impugned judgment dated 18.12.2015 passed by learned Additional Sessions Judge, Neem- Ka-Thana, District Sikar in Criminal Appeal No.11/2009 by which he modified the impugned judgment dated 3.8.2009 passed by learned Judicial Magistrate, Neem-Ka-Thana, District Sikar in Cr. Case No.734/2005 and sentenced the accused petitioners as under : u/s 498A IPC : Sentenced to undergo 6 months' Rigorous Imprisonment with fine of Rs.5,000/- and in default of payment thereof; to further undergo 1 month's additional Simple Imprisonment. U/s 406 IPC : Sentenced to undergo 6 months' Rigorous Imprisonment with fine of Rs.5,000/- and in default of payment thereof; to further undergo 1 month's additional Simple Imprisonment. Compensation in addition to fine : Petitioners have been directed to pay a sum of Rs.10,000/- each to the victim/ Smt. Kanta towards compensation u/s 357A IPC.
(2.) Along with revision, petitioners preferred an Application No.9/2016 for suspension of sentence which was allowed by a coordinate Bench of this court vide order dated 8.1.2016 and the sentence passed against the petitioners has been suspended during pendency of the revision petition on certain stipulations and since then the petitioners are on bail.
(3.) Accused petitioner No.2 - Vishwas Chand Meena is elder brother of petitioner No.1 - Murarilal Meena. Petitioner - Murarilal is posted as English Lecturer at G.B. Pant Institute of Technology, Okhla, Delhi (under Delhi Government) and petitioner No.2 - Vishwas Chand Meena is Senior Manager, Union Bank of India, Service Branch at Pahadganj, Delhi.;