DASHRATH MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since both the aforesaid revision applications arises out of the common judgment of conviction passed by the learned trial Court and upheld by the learned appellate Court as such both these applications are being disposed of by this common judgment.

(2.) Criminal Revision No. 974 of 2014 has been preferred by the petitioner- Karam Chand Soren @ Hukey, whereas Criminal Revision No. 830 of 2014 has been preferred by the rest of the petitioners namely, Dashrath Murmu, Mosho Baskey @ Charka and Hiral Manjhi @ Lala Manjhi.

(3.) The petitioners have challenged the common judgment dated 6th May, 2014 passed by the learned Additional Sessions Judge-I, Bokaro at Tenughat in Cr. Appeal Nos. 137 of 2013 and139 of 2013, whereby the appeals preferred by the petitioners have been dismissed and the judgment of conviction and order of sentence dated 18.07.2013 passed by the learned Judicial Magistrate, Bermo at Tenughat in G.R. No. 460/2010 (T.R. No. 777 of 2013), whereby the petitioners have been convicted for the offence under Section 394 of the I.P.C., and were sentenced to undergo R.I. for the period of six years with fine of Rs.5,000/- each, has been affirmed.