DILAWAR HUSSAIN AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) None appears on behalf of the petitioners. However, Mr. Ram Prakash Singh, learned A.P.P., is present.

(2.) This application is directed against the judgment, dated 27.7.2005 passed by the learned 1st Additional Sessions Judge, Hazaribagh in Criminal Appeal No. 119 of 1990 whereby and whereunder the judgment and order of conviction and sentence, dated 09.07.1990 passed by the learned Judicial Magistrate, 1st Class, Hazaribagh in Gola P. S. Case No. 23 of 1988 convicting the petitioner Nos. 1 to 9 for the offence under Section 429/34 of the Indian Penal Code and the petitioner No. 10 for the offence under Sections 379, 429/34 of the Indian Penal Code and sentencing them accordingly has been affirmed.

(3.) The prosecution story in brief is that on 26.04.1998 the cow of the informant was found missing since the evening. The informant came to learnt that at Village - Betulkhurd the cow was in the mohalla of a particular community. The informant went and saw a crowd having assembled near the house of petitioner No. 10. It is alleged that the informant found that the petitioners had already killed the cow and were cutting into pieces the flesh of the cow. The informant identified the cow from its severed head. It is alleged that he managed to catch hold of the head of the cow and went to the police station.