KHIROD PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This criminal revision has been filed against the Judgment dtd. 21/2/2024 passed by the learned Sessions Judge, Chaibasa in Criminal Appeal Nos. 106 of 2023 and Criminal Appeal No. 108 of 2023 affirming the Judgment of conviction and order of sentence both dtd. 22/8/2023 passed by the learned S.D.J.M., Sadar, West Singhbhum at Chaibasa in G.R. Case No. 202 of 2017 (T.R. No. 83 of 2023) arising out of Hatgamharia P.S. Case No. 12 of 2017 whereby the petitioners have been convicted u/s 414/34 of the Indian Penal Code and has been sentenced to Undergo R.I. for 2 years with a fine of Rs.5,000.00 each and in default of payment of fine, S.I. for one month.

(3.) I.A. No. 6241 of 2024 has been filed for grant of bail to the petitioners during the pendency of this criminal revision.