DINU MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears on behalf of the petitioners. However, Mr. Shekhar Sinha, learned A.P.P. for the State is present.

(2.) Since, this application is pending since 2005, the same is being disposed of based on the materials available on record.

(3.) In this application, the petitioners have challenged the judgment dated 02.11.2004 passed by the learned Additional Sessions Judge, FTC IX, Giridih in Criminal Appeal No. 51 of 2004 whereby and whereunder the judgment and order of conviction and sentence dated 006.2004 passed by the learned Judicial Magistrate 1st class, Giridih in Forest Case No. 16 of 2002 corresponding to T. R. No. 1048 of 2004 convicting the petitioners for the offence under section 33 of Indian Forest Act and sentencing them to undergo S.I. for six months has been affirmed.