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Judgment
K.T. Thomas and M.B. Shah, JJ.—Leave granted.
We heard learned Counsel for the Appellants. Nobody is appearing for the Respondent. Appellants stand convicted under Sections 323 and 324 read with Section 34 of the Indian Penal Code. They were sentenced to varying terms of imprisonment besides fine. The Sessions Court confirmed the conviction and sentence and the High Court did not interfere in revision. We issued notice on the SLP limited to the quantum of sentence to be imposed. We have noticed from the Medical Report that the injuries sustained are seemingly simple (incised wound 1 cm. ? 1/4 cm. on the inner part of left pinna and contusion on the left arm of the injured). There was a civil suit between P.W. 1 and the Appellants and the present criminal case was initiated on a complaint filed by espondent No. 1. We are told by learned Counsel that Appellants have already suffered jail sentence for 5 months and 11 days. We do not think it necessary to send these Appellants again back to jail, considering the broad features of this case including the injuries and other circumstances. We, therefore, reduce the sentence to the period already undergone by the Appellants.
This appeal is disposed of accordingly.