MD. NASIR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This revision application is being disposed of at the stage of Admission itself.

(3.) The petitioners namely Md. Nasir Ansari, Haru Goswami and Md. Daud Ansari have preferred this revision application against the judgment dtd. 7/1/2016 passed by Sri Mahesh Prasad Yadav, learned Additional Sessions Judge-IV, Dhanbad in Cr. Appeal No.264/2011 and Cr. Appeal No.281/2011, whereby and wherein, the learned Additional Sessions Judge-IV, Dhanbad upheld the judgment of conviction and order of sentence dtd. 28/11/2011 passed by Sri Sanjiv Kumar Verma, learned Judicial Magistrate, 1st class, Dhanbad in connection with Govindpur P.S Case No.127/1996 corresponding to G.R No.2095/1996, T.R. No.31/2011, holding the appellants guilty for the offence under Sec. 414 of the Indian Penal Code and thereby sentencing them to undergo rigorous imprisonment for two years for the aforesaid offence.