JANO MUSTAFA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahesh Tewari, learned counsel appearing on behalf of the petitioners.

(2.) Heard Ms. Vandana Bharti, learned counsel appearing on behalf of the opposite party- State.

(3.) This criminal revision petition has been filed against the judgement and order of conviction and sentence passed by learned District and Additional Sessions Judge-I, Ghatsila in Criminal Appeal No. 222 of 2012 dtd. 7/12/2013 whereby the learned Judge has been pleased to hold the petitioners guilty of having committed offence under Ss. 498 A and 323/34 of Indian Penal Code and has been pleased to modify the sentence of the petitioners to undergo Simple Imprisonment for a period of two years under Sec. 498A of Indian Penal Code and simple imprisonment of six months for offence under Sec. 323 of Indian Penal Code.