MANBHULA KARMKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahesh Tewari, learned counsel appearing on behalf of the petitioners in all these cases.

(2.) Heard Mrs. Vandana Bharti, Mr. Vishwanath Roy and Mr. P.D. Agrawal, learned counsels appearing on behalf of the Opposite Party- State.

(3.) These criminal revision applications have been filed challenging the judgment pronounced on 16/12/2011 by the learned 1st Additional District and Sessions Judge-I, Dhanbad passed in Criminal Appeal No.96 of 2011 (arising out of C.P. Case No.1072 of 2000) whereby and whereunder the learned appellate court has upheld the judgment of conviction and order of sentence passed by the learned trial court and dismissed the appeal. The learned Judicial Magistrate, 1st Class, vide judgement dtd. 9/5/2011 passed in C.P. Case No. 1072/2000, corresponding to T.R. No. 1211/2011 had held the petitioners guilty of having committed the offences under Ss. 147, 452, 354, 427 and 506 of the Indian Penal Code. The learned Judicial Magistrate had sentenced the petitioners to undergo Simple Imprisonment for one year for the offence under Sec. 427 of the Indian Penal Code, Simple Imprisonment for one year for the offence under Sec. 147 of the Indian Penal code, Simple Imprisonment for one year for the offence under Sec. 354 of the Indian Penal Code, Simple Imprisonment for one year for the offence under Sec. 506 of the Indian Penal Code and Simple Imprisonment for two years each for the offence under Sec. 452 of the Indian Penal Code. All the petitioners were directed to pay a fine of Rs.1,000.00 each and in default of payment of fine, to further undergo Simple Imprisonment for one month each. All the sentences were directed to run concurrently.