R. B. SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since all these criminal revision applications arise out of common judgment and are interconnected; as such same are heard together and disposed of by this common judgment.

(3.) These revision applications are directed against the common judgment dtd. 20/3/2006 passed by learned 7th AJC-cum-Special Judge, C.B.I, Ranchi in Criminal Appeal No.148/05 and in Criminal Appeal No. 152/2005; whereby the judgment of conviction and order of sentence dtd. 8/8/2005 passed by the learned SDJM-cum-Special Judicial Magistrate, C.B.I, Ranchi in R.C. Case No.5(S)/89(R), Tr. No.9/2005; whereby the petitioners were convicted u/s 120B, 420, 468, 471 of the IPC and were sentenced to undergo R.I. for two years each with fine of Rs.2,000.00 each and in case of default, to further undergo S.I. for three months; has been affirmed and the appeal filed by the petitioners was dismissed.