N.DHINAKAR, J. - (1.) THE petitioners were tried before the Judicial Magistrate, 1st Class, Godda, under Secs. 147/148/ 323/326/149 and 447 of the Indian Penal Code, in GR No. 960 of 1996. The trial Court found them guilty and convicted all the petitioners as charged and sentenced each of them to suffer rigorous imprisonment for a period of 1 year under Sec.148, one year under Sec.148, 1 year under Section 323, three years under Sections 324 and 326/149, Indian Penal Code and three months rigorous imprisonment under Sec. 448 of the Indian Penal Code.
(2.) THE appellate Court on appeal set aside the sentence of imprisonment imposed upon the petitioner Nos. 3 to 8 by directing the said petitioners to execute bonds for a sum of rupees five thousand each with one surety for a period of two years in terms of the Sec. 4 of the Probation of Offenders Act. As regards above named petitioner No. 1, (Nago) the appellate Court acquitted him of the offence under Sec.323, but found him guilty under Sec.324, IPC for which he was sentenced to one year. The conviction and sentence of the petitioner No. 1 under Sec.148, Indian Penal Code was also reduced to six months while the conviction and sentence imposed upon him under Sec. 447 was maintained.
(3.) THE 2nd petitioner (Sikendra) was found guilty by the trial Court under Section 323, IPC. The appellate Court confirmed the conviction under Section 323, Indian Penal Code and sentence of three years was maintained. The present revision is against the conviction and sentence,;