RAJESH KUMAR JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant criminal revision application is directed against the judgment dtd. 12/4/2006, passed by learned Additional Sessions Judge-XIII, Dhanbad, whereby the Cr. Appeal No. 25 of 2001, preferred by the petitioners has been dismissed and the judgment of conviction and order of sentence, both dtd. 17/2/2001, in S.T. No. 513 of 1993, passed by the learned Assistant Sessions Judge-I, Dhanbad, whereby the petitioners were convicted and sentenced to undergo rigorous imprisonment for 7 years and a fine of Rs.2,000.00 each under Sec. 395 of the Indian Penal Code, and in default of payment to further undergo R.I. for one year each has been affirmed with modification in sentence from 7 years RI to 5 years RI.

(3.) The prosecution case in brief is based upon the written statement of the informant for which an FIR has been lodged against the petitioners under Ss. 395 of the Indian Penal Code. After investigation, police submitted chargesheet and cognizance has been taken against the petitioners; for which the petitioners pleaded not guilty and claimed to be tried. After trial, the petitioners were found guilty for the offence and they were convicted and their appeal was also rejected by the learned appellate court.