LAL KISHORE RAUT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Aashish Kumar, learned counsel appearing on behalf of the petitioners.

(2.) Heard Ms. Leena Mukherjee, learned A.P.P. appearing on behalf of the State.

(3.) This criminal revision petition is directed against judgment dated 01.09.2010 passed in Cri. Appl. No. 35/07 passed by learned Sessions Judge Godda, whereby the learned appellate court has confirmed the judgment of conviction and the order of sentence dated 17.09.2007 passed in G.R. No. 177/98 corresponding T.R. No. 91/07 passed by learned Judicial Magistrate 1st Class, Godda, whereby all the four petitioners were convicted for offence under Sections 323, 324 & 325 IPC and sentenced to undergo Rigorous Imprisonment for 1 year, 2 years & 3 years respectively with fine of Rs.500/- for the offence under Section 325 of IPC and in case of default in payment of fine, to undergo further Rigorous Imprisonment for 01 month. It was also directed that all the sentences shall run concurrently.