SHEKH RAHMAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision application is directed against the judgment dtd. 22/3/2004 passed by learned Additional Judicial Commissioner, FTC No.III Ranchi, in Criminal Appeal No.6/2001; whereby the judgment of conviction and order of sentence dtd. 16/12/2000 passed by the learned Judicial Magistrate, 1st Class, Ranchi, in complaint case No.517 of 1997; whereby the petitioners were convicted u/S 147, 447 and 427 IPC and directed them to execute probation bond of Rs.5,000.00 each with two sureties to maintain peace and good behavior for the period of one years under Sec. 4 of Probation of Offender Acts.

(3.) Learned APP supported the contention of the learned counsel for the petitioner.