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Judgment
R.L. Anand, J.—The learned counsel for the petitioners has not challenged the conviction but has only prayed that the petitioners may be visited with leniency in the matter of sentence as the occurrence has taken place as back as on 25.6.1983 and since then they are facing the vagaries of the criminal proceedings. The learned counsel for the respondent has no objection to the reduction of sentence. Keeping in view the fact that the petitioners are suffering the vagaries of the criminal proceedings for the last more than 19 years, it is hereby ordered that the substantive sentence of each of the petitioners is reduced to three months u/s 326/34 IPC and they shall pay a fine of Rs. 1,000/- each. In default of payment of fine each of the petitioners shall undergo RI for one month. Similarly, the sentence awarded to each of the petitioners u/s 323/34 IPC is reduced to one month. Both the sentences shall run concurrently.
With this modification in the matter of sentence, the revision stands disposed of.