(1.) Heard learned counsel for the parties.
(2.) As per the service report received, petitioner No.3- Bandhanu Oraon has died, as such, the instant application is dismissed as abated against petitioner No.-3.
(3.) The instant criminal revision application is directed against the judgment dtd. 7/6/2004, passed by learned 1st Additional Sessions Judge, Gumla, whereby the Cr. Appeal No. 18 of 1999, preferred by the petitioners has been dismissed and the judgment of conviction and order of sentence dtd. 17/2/1999, in C I Case No. 63 of 1993, corresponding to T.R. No. 138 of 1999, passed by the learned Sub-Divisional Judicial Magistrate, Gumla, whereby the petitioners were found guilty for the offence punishable under Sec. 51 of the Wildlife Protection Act, 1972 and were sentenced to undergo rigorous imprisonment for one year with fine of Rs.5,000.00 each and in default of payment of fine, they were directed to undergo further rigorous imprisonment for six months, has been affirmed.
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