AMULYA PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since all these revision applications arise out of same impugned judgment and corresponding to same prosecution case, all are heard together and disposed of by this common judgment.

(2.) As per the service report, petitioner-Chaitan Pradhan (in Cr. Rev. No. 216 of 2006) has died; as such the criminal revision application No. 216 of 2006 is dismissed as abated.

(3.) The criminal revision applications are directed against the judgment dtd. 21/12/2005, passed by learned Additional District and Sessions Judge, Fast Track Court-V, West Singhbhum at Chaibasa, whereby the Cr. Appeal No. 82 of 2005, preferred by the petitioners has been dismissed and the judgment of conviction and order of sentence dtd. 6/8/2005, in C/3 Case No. 12 of 1999, passed by the learned Sub-Divisional Judicial Magistrate, Porahat at Chaibasa, whereby the petitioners were convicted and sentenced to undergo rigorous imprisonment for one year for the offence punishable under Sec. 26 of the Indian Forest Act, has been affirmed.