Kalyan Singh And Others vs The State Of Madhya Pradesh

Looking to the facts and circumstances of the case, ends of justice would meet if while reducing the jail sentence of the petitioners to the period already undergone by them, the fine amount under Section 325/149 of IPC is enhanced from Rs.1,000/- to Rs.2,000/-.

Accordingly, while affirming the conviction of the petitioner under Sections 325 /149 and 148 of IPC, jail sentence of the petitioners is reduced to the period already undergone by them and fine amount under Section 325/149 of IPC is enhanced from Rs.1,000/- to Rs.2,000/- which shall be deposited by them within a period of two months from today, failing which the petitioners will have to suffer the sentence as awarded by the Courts below. The fine amount already deposited by the petitioners be adjusted against the aforesaid amount of fine. The amount of fine so deposited by the petitioners be given to the complainant under Section 357 of Cr.P.C. as compensation.

With the aforesaid modification, the revision stands disposed of.disposed of.