NIRMAL KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) This criminal revision was filed on 28/7/2023.

(3.) This criminal revision has been filed for setting aside the judgment dtd. 12/9/2022 passed by the learned Sessions Judge, East Singhbhum, Jamshedpur, in Criminal Appeal No. 62 of 2021 whereby the learned Court has acquitted the Opposite Parties Nos. 2 and 3 by setting aside the judgement and order dtd. 28/8/2020 passed in G.R. No. 1080 of 2012 corresponding to T.R. No. 63/2020 the Opposite Parties were convicted for the offences under Sec. 420/34/387/34/506/34 of I.P.C and were sentenced to undergo R.I. for 3 years and to pay a fine of Rs.10,000.00 or in default S.I. for 6 months u/s 420/34 of 1.P.C and R.1. for 3 years and to pay Rs.10, 000.00fine or in default S.I. for six months u/s 387/34 of I.P.C and further to undergo R.I. for 3 years and to pay Rs.10, 000.00 fine and in default S.I. for 6 months.