MEWA SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) Petitioners are aggrieved by the Judgment dated 17.1.2000, passed by the learned 2 nd Additional Sessions Judge, Hazaribag, in Cr. Appeal No. 77 of 1992, whereby, the appeal filed against the Judgment of conviction and Order of sentence dated 27.7.1992, passed by Sri Chandrama Singh, learned Judicial Magistrate, 1 st Class, Hazaribag, in G.R. No. 1340 of 1989 / T.R. No. 596 of 1992, was dismissed by the learned Appellate Court below.

(3.) It may be stated that the Trial Court had found the petitioners guilty for the offence under Section 498A of the IPC and upon hearing on the point of sentence, petitioner Bishuni Devi, being a lady, was given the benefit of the Probation of Offenders Act and was directed to enter into the Probation Bond of Rs.4,000/- with two sureties of the like amount each for keeping peace and maintaining good behavior for a period of one year, whereas the petitioners Mewa Sao and Umesh Sao were sentenced to undergo R.I. for two years each for the offence under Section 498A of the IPC.