(1.) Heard Mr. N.K. Sahani, the learned counsel appearing for the petitioners in all the cases.
(2.) Heard Mr. Bishambhar Shastri, Mr. Shekhar Sinha, Mr. Sanjay Kr. Srivastava, Mr. Tapas Roy and Md. Hatim, the learned counsels appearing on behalf of the State in the respective criminal revision petitions.
(3.) All the criminal revision petitions are directed against the Judgment dated 18.09.2010 passed by the learned 1st Additional Sessions Judge, Bokaro in Criminal Appeal No. 71/2007 whereby and whereunder the learned appellate court upheld the Judgment of conviction and the order of sentence of the petitioners for the offences under Section 498(A) of the Indian Penal Code and Section 4 of the Dowry Prohibition Act passed by the learned trial court and dismissed the criminal appeal.