S.C. Mital, J. - (1.) This revision petition is directed against the judgment of learned Sessions Judge, Sri Karanpur dated 25.4.1998 whereby the judgment and order of dated 7.6.1995 passed by Judicial Magistrate, Padampur was confirmed.
(2.) The petitioners have been convicted of the offences under sections 457 & 380 IPC. They have been sentenced to undergo rigorous imprisonment for two years on each count and a fine of Rs. 100 /- or in default one and half months simple imprisonment.
(3.) The present revision petition was admitted for hearing. The notices were given to the learned Public Prosecutor.;