PRADEEP NANDRAJOG, J. - (1.) Hanuman and Shravan, sons of Kishan Lal have been convicted for an offence punishable under Section 420 IPC and have been sentenced to undergo RI for a period of two years and pay fine of 500/-, in default to under SI for two months. Post conviction by the learned Magistrate the two sent to jail on 08/05/2002. The petitioners were admitted to bail by this Court on 24/07/2002. The sentence undergone by the two is thus 2 1/2 months.
(2.) Testimony of the witnesses and the record of the learned trial Judge would show that as per the complainant Ram Lal, his mother-in-law Bhonri Devi was induced by one Padam to part with jewelry on the inducement that he would double the same. The jewelry was handed over to said Padam. The petitioners were alleged to be present with Padam when the jewelry was handed over. As per the complainant, muchless double, the jewelry taken was not returned. Neighbours intervened. A settlement was arrived at as per which the three accused had to pay 11,000/- to the victim.
(3.) The main actor name Padam entered into a settlement with the victim and got the offence compounded. The petitioners continued to litigate and suffered the conviction as also the sentence.;