ALOK YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard leaned counsel for the parties.

(2.) Since both these revision applications arise out of same judgment passed by the appellate court and are also interconnected with the same P.S. case, as such they are heard together and disposed of by this common judgment.

(3.) Both these applications have been preferred against the common judgment dtd. 1/10/2009 passed by learned Additional Judicial Commissioner (F.T.C. No. VI), Ranchi, in Cr. Appeal No. 146 of 2009/137 of 2009; whereby the judgment of conviction and order of sentence dtd. 15/7/2009 passed by learned Judicial Magistrate, 1 Class, Ranchi, in G.R. Case No. 1859 of 2008 (T.R. No. 590 of 2009); whereby the petitioners have been convicted for the offence under Ss. 387/34 IPC and sentenced to undergo R.I. for three years and fine of Rs.2000.00 each, and in default in payment of fine further 6 months R.I., has been affirmed and appeal filed by the petitioner was dismissed.