LAWS(JHAR)-2022-8-35

PANCHU RANA Vs. STATE OF JHARKHAND

Decided On August 22, 2022
Panchu Rana Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision application is directed against the judgment dtd. 29/3/2004 passed by learned Sessions Judge, Dumka in Criminal Appeal No.14/04; whereby the judgment of conviction and order of sentence dtd. 24/1/2004 passed by the learned Judicial Magistrate, 1st Class, Dumka, corresponding to G.R. Case No.907/01, T.R. No.160/2004; whereby the petitioner nos. 1 and 2 were convicted u/s 323/341 of the IPC and petitioner no.3 was convicted under Sec. 324 IPC and directed them to execute probation bond of Rs.2,000.00 with two sureties to maintain peace and good behavior for two years under Sec. 4 of Probation of Offender Acts.

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