- (1.) This revision has been preferred for enhancement of sentence, awarded to opposite party Nos. 2 to 9.
(2.) Petitioner is the informant and she is aggrieved against the judgment of the appellate Court, which reduced the sentence earlier imposed by the trial Court, releasing opposite party Nos. 2 to 9 on probation of good conduct.
(3.) The case of the prosecution, as could be seen from the facts placed before me, is that on 10-2-1999 at about 8 p.m. when the informant-petitioner along with her family members was at home, a group of persons, variously armed with lathis and rods, forming unlawful assembly, entered the house, beaten the informant and caused injury to her.;