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Judgment
R.L. Anand, J.—The learned counsel for the petitioners has not challenged the conviction and rightly too, as the same is proved by the statements of the injured witnesses whose evidence is corroborated by the medical evidence.
This only submission raised by the learned counsel for the petitioners is that the parties in this case are blood relations. The occurrence took place as far back as on 20th August, 1982, and since then the petitioners are suffering the vagaries of the criminal proceedings. Therefore, they may be visited with leniency in the matter of sentence.
The learned counsel appearing for the State has no serious objection.
Keeping in view the fact that the petitioners are suffering the agony of the Criminal proceedings since 20th August, 1982 and that the dispute is between the real brothers, therefore, I am inclined to take a lenient view in the matter. The substantive sentence of the petitioners is hereby reduced to nine months u/s 326/149 IPC. So far as the imposition of the concerned, it is not disturbed. The other sentence which have been awarded to the petitioners under Sections 324 read with Section 149 and u/s 148 read with Section 149 of the Indian Penal Code are not disturbed. All the sentences shall run concurrently.
With this modification in the matter of sentence, the criminal revision stands dismissed.