SANTOSH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. Suraj Verma, learned A.P.P. appearing on behalf of Opposite Party-State.

(3.) This criminal revision is directed against the judgement dated 19.12.2013 passed by the learned Additional Sessions Judge-II, West Singhbhum at Chaibasa in Criminal Appeal No. 30 of 2012 whereby and whereunder the judgment of conviction and the order of sentence of the petitioners for the offences under Sections 406/34 and 420/34 of the Indian Penal Code passed by the learned trial court was affirmed and their conviction and sentence under Section 506/34 of the Indian Penal Code was set aside and the appeal was partly allowed, but dismissed on the point of judgment and order of conviction under Sections 406/34 and 420/34 of the Indian Penal Code.