DEV CHANDRA JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All the four criminal revision applications arise out of the same Judgment and accordingly, they were heard together and are being disposed of by a common judgment.

(2.) The original petitioner-Jharkhand Jha @ Jharkhandi Jha in Cr. Rev. No. 925 of 2012 has died during the pendency of these cases and thereafter, he has been substituted by his sons and legal representatives who are the present petitioners in this case.

(3.) Heard Mr. Sanjeev Thakur, the learned counsel appearing on behalf of the petitioners in Cr. Rev. Nos. 915/2012, 916/2012 and 925/2012 and on behalf of the O.P. Nos. 3 to 5 in Cr. Rev. No. 1025 of 2012.