KISHORE SINGH LODHA,J. - (1.) THE two petitioners Seeta Singh and Gurdeo Singh have been convicted and sentenced as under by the trial Court: Under Section Sentences (1) Seeta Singh 325/34, IPC One year's RI and a fine of Rs. 1000/ - and in default of payment of fine one month's further RI; 324, IPC Nine months's RI and a fine of Rs. 500/ - and in default of payment of fine one month's further RI; 323, IPC Three month's RI; (2) Gurdeo Singh 325, IPC One year's RI and a fine of Rs. 1000/ - and in default of payment of fine one month's further RI; 324/34, IPC Nine months RI and a fine of Rs. 500/ - and in default of payment of fine of Rs. 500/ - and in default of payment of fine one month's further RI; 323, IPC Theree months' RI.
(2.) ON their appeal, their convictions were maintained but the sentences have been reduced by the learned Sessions Judge as under: (1) Seeta Singh 325/34 IPC Six months's RI and a fine of Rs. 500/ -and in default of fine one month's SI; 324, IPC Six month's RI and a fine of Rs.250/ - and in default of payment of fine 15 days further SI; 323, IPC Three month's RI; (2) Gurdeo Singh 325, IPC Six months' RI and a fine of Rs 500/ - and in default of payment of fine one month's further SI; 324/34, IPC Six months' RI and a fine of Rs. 250/ - and in default of payment of fine 15 days' further SI; 323, IPC Three months' RI. Not satisfied they have come up before this Court in revision.
(3.) I have heard the learned Counsel for the petitioners and the learned Public Prosecutor and have gone through the judgment of both the courts below.;