AI Structured Summary
Not yet generated for this judgment
Judgment
This Criminal Revision Case is directed against the judgment of the learned III Additional District and Sessions Judge (Fast Track Court), Mahabubnagar at Gadwal, in Crl.A.No.78 of 2005, dated 12.09.2007, whereby the learned Judge, dismissed the appeal confirming the conviction and sentence imposed against the revision petitioners in C.C.No.206 of 1998 on the file of the Judicial Magistrate of First Class, Gadwal, vide judgment, dated 07.04.2005.
A charge sheet has been filed against the revision petitioners for the offences punishable under Sections 147, 148, 332, 504, 506 and 309 read with Section 149 of I.P.C. and Section 7 of the Criminal Law Amendment Act and they were tried for the aforesaid offences.
The prosecution has examined P.Ws.1 to 7 and got marked Exs.P1 and P7 and M.Os.1 to 5 to prove the guilt of the revision petitioners. On behalf of the revision petitioners, neither oral nor documentary evidence was adduced. On a perusal of the entire evidence, both oral and documentary, the trial Court found A-1 guilty for the offence punishable under Section 309 of I.P.C. and sentenced him to undergo simple imprisonment for a period of three months and to pay a fine ofRs.200/- in default to suffer simple imprisonment for one month for the said offence. A1 to A3, A5, A7 to A12, A14 to A21, A23 to A29 are found guilty for the offences punishable under Sections 147, 506 read with 149 of I.P.C. and they were sentenced to undergo simple imprisonment for a period of three months and to pay a fine ofRs.100/- in default to suffer simple imprisonment for fifteen days for the punishable under Section 147 read with 149 of I.P.C., and further sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs.100/- in default to suffer simple imprisonment for 15 days. All the sentenced shall run concurrently. The trial Court acquitted the revision petitioners for the offences punishable under Sections 148, 332, 504 read with 149 of I.P.C. and Section 7 of the Criminal Law Amendment Act.
In an appeal preferred by the revision petitioners, the learned appellate Court dismissed the appeal and confirmed the conviction and sentence imposed by the trial Court. Aggrieved by the same, the revision petitioners preferred this criminal revision.
Heard learned Counsel for the revision petitioners, the learned Assistant Public Prosecutor for the respondent/State and perused the record.
There is concurrent finding of both the Courts below with regard to guilt of the revision petitioners and the learned Counsel for the revision petitioners has also not shown me anything, which would discredit the evidence. Therefore, there is no interference warranted as far as conviction is concerned, but with regard to the sentence, it may be mentioned that the offence took place in the year 1998 and almost 24 years have passed and during this period the revision petitioners must have repented for what they did. In these circumstances and in the interest of justice, it is expedient to reduce the sentence of imprisonment to the period already undergone by the revision petitioners.
Accordingly, the Criminal Revision Case is disposed of and the sentence imposed against the revision petitioners in C.C.No.206 of 1998 on the file of the Judicial Magistrate of First Class, Gadwal, which was confirmed by the appellate Court is hereby reduced to the period already undergone by the revision petitioners.
Miscellaneous petitions, if any, pending shall stand closed.