AJIT KUMAR SHARMA @ JHUNJHUN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BY the Court. -Heard learned counsel for the petitioners, learned A.P.P. for the State, as also learned counsel for the complainant opposite party No.2.

(2.) THE petitioners are aggrieved by the judgment dated 24.7.2012 passed by learned Sessions Judge, East Singhbhum, Jamshedpur, in Cr. Appeal No. 198 of 2010, whereby the appeal flied against the judgment of conviction and Order of sentence dated 17.8.2010 passed in G.R. Case No. 92 of 2005/T.R. No. 255 of 2010, by Sri Kumar Pawan, learned Judicial Magistrate 1st Class, Jamshedpur, convicting and sentencing the petitioners for the offence under Sections 498 -A, 323, 504/34 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act, have been dismissed by the appellate Court below.

(3.) CR . M.P. No. 28 of 2013 has been flied by the petitioners for exemption from surrendering in the Court below, in view of the compromise between the parties.