SURESH MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The petitioners are aggrieved by the Judgment dated 6.8.2008 passed by learned Sessions Judge, Dhanbad, in Criminal Appeal No. 52 of 2002, whereby, the appeal filed against the Judgment of conviction and Order of sentence dated 16 th May 2002 passed by Sri A. K. Yadav, learned Judicial Magistrate 1 st Class, Dhanbad, in G.R. No. 2139 of 1997 / T.R. No. 1806 of 2002, has been dismissed by the learned Appellate Court below.

(3.) The petitioners have been found guilty by the Trial Court for the offences under Sections 147, 148, 149 and 323 of the Indian Penal Code and the petitioner Kokil Mahto was also found guilty for the offence under Section 324 of the Indian Penal Code and they were convicted and sentenced for the same.