SOMWARI & OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionists and the learned A.G.A. for the State. No one appeared on behalf of opposite party no.2 inspite of sufficient service of notice upon opposite party no.2.

(2.) The revisionists have challenged the judgment and order dated 17.3.2011, passed by the Additional Chief Judicial Magistrate, Court No.1, Sitpaur, in Criminal Case No. 532 of 2008, whereby the revisionists were convicted under Section 458 IPC and were sentenced to undergo rigorous imprisonment of 5 years along with fine of Rs. 2000/- each.They were further convicted under Section 380/511 IPC and were sentenced to undergo rigorous imprisonment of two years along with fine of Rs. 1000/- each.They were further sentenced to undergo rigorous imprisonment of six months under Section 323 IPC. It was further provided that in case of default in payment of fine, they shall further undergo imprisonment of four months.

(3.) The aforesaid judgement and order of conviction was challenged by the revisionists by filing criminal appeal no. 36 of 2011 before the Sessions Judge, which was also dismissed on17.10.2012 by Additional Sessions Judge, Court No.1, Sitapur.