AMARESHWAR SAHAY, J. - (1.) HEARD the parties:
(2.) THE petitioners were convicted for the offences under Sections 448 and 427 of the Indian Penal Code and were sentenced to undergo RI for one year for the offence under Section 448 Indian Penal Code, and RI for two years for the offence under Sec. 427 Indian Penal Code by the trial Court. The appellate Court dismissed the appeal filed by the petitioners but however, modified the sentence so far as under Sec. 427 Indian Penal Code, was concerned and consequently the sentence of two years awarded by the trial Court under Section 427 Indian Penal Code was reduced to RI for a period of one year.
(3.) THE petitioners have filed this revision application against the said conviction and sentenced passed by the trial Court as well as by the appellate Court. By filing this Interlocutory Application the petitioners have prayed that they may be exempted from surrendering in the Court below before their criminal revision is taken up for admission before this Court.;