Allahabad High Court: The criminal revision was filed before a Bench of Aniruddha Singh, J., against the judgment and order passed by the Sessions Judge, Mathura where revisionist were convicted under Sections 325 read with 34 of the Penal Code.

Facts of the case were that FIR was filed against the revisionist alleging that they committed assault on one Lakshman who received only two injuries which were serious and the rest were simple injuries. The trial court had found the case to have been proved beyond reasonable doubt, thus by the impugned judgment and order, the sentence was awarded and the appeal was dismissed. Hence, this revision was filed. Revisionist submitted that the impugned order passed by the appellate court was illegal, arbitrary and without application of mind. High Court found no illegality or infirmity in the conviction by the appellant court which had given concurrent finding as trial court on the conviction.

High Court while considering the point of sentence observed the age, their belonging to rural areas and social and economic status of the revisionists, held that end of justice would be served if the revisionists are punished for the period of imprisonment already undergone with a fine of Rs 500. Therefore, impugned order passed by session judge was set aside. [Ganeshi v. State, 2018 SCC OnLine All 3365, order dated 01-12-2018]

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