MD. MISTER Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both applications arise out of common judgment and are interconnected, as such same are heard together and dispose of by this common order.

(3.) Both applications are directed against the judgment dtd. 27/6/2003, passed by 4th Additional Judicial Commissioner- cum-Spl. Judge-II CBI, AHD, Ranchi in criminal appeal No. 29 of 2002 and 30 of 2002, whereby the appeal preferred by the petitioners has been dismissed and the judgment of conviction and order of sentence dtd. 12/3/2002, passed in G.R. No.731 of 1999 corresponding to T.R. No. 245 of 2002 by the learned Judicial Magistrate 1st Class, Ranchi, whereby the petitioners were found guilty for the offence punishable under Ss. 414/34 of Indian Penal Code and they were convicted to undergo rigorous imprisonment for two years under Sec. 414 of the Indian Penal Code, has been sustained.