SHAMBHU RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pankaj Kumar, learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Javed Sultan, learned counsel appearing on behalf of the Opposite Party No.2 and Mr. Saket Kumar, learned A.P.P. appearing on behalf of the State.

(3.) The present criminal revision petition has been filed against the Judgment dtd. 16/2/2012 passed by learned Sessions Judge, Sahibgunj in Criminal Appeal No.33/2010 whereby the appeal has been dismissed. The petitioners were convicted by the court of the learned Additional Chief Judicial Magistrate, Sahibgunj in P.C.R Case No.03/2004 corresponding to T.R. No.03/2010 under Ss. 379 and 461 of the Indian Penal Code and were sentenced to undergo Simple Imprisonment for two years under Sec. 379 of the Indian Penal Code and Simple Imprisonment for one year under Sec. 461 of the Indian Penal Code. Both the sentences were directed to run concurrently.