(1.) Heard Mr. Manoj Kumar Sinha, the learned counsel appearing on behalf of the petitioners, assisted by Ms. Talat Praween, Advocate.
(2.) Heard Mr. Arup Kumar Dey, the learned A.P.P. appearing on behalf of the Opposite Party-State.
(3.) This criminal revision petition was filed by the present petitioners against the Judgment dated 21.07.2014 passed by the learned Dist. & Addl. Sessions Judge-II, Chatra in Criminal Appeal No. 44/2012 whereby and whereunder the Judgment of conviction and the order of sentence passed by the learned trial court was confirmed and the appeal was dismissed.