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Judgment
4 paragraphs · 138 wordsBakhshish Kaur, J
The petitioners were convicted and sentenced to under go imprisonment on various counts under sections 326/325/324/323/148/149 of Indian Penal Code by the trial court. Their conviction and sentence was maintained by the Appellate Court.
Nothing is being said with regard to the conviction of the petitioners. Otherwise also, the courts below have, on the perusal of the evidence, come to the concurrent finding, which is wellreasoned that the petitioners have caused injuries to the complainantparty.
The occurrence took place on October 13, 1987 i.e. nearly 12 years back. The petitioners have already undergone the travail and agony of protracted trial. Thus, interest of justice would be met if the sentence awarded to them is reduced to the already undergone by them. With this modification in the sentence, the revision stands disposed of.