MANNA KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A. Khan, learned counsel appearing on behalf of the petitioners and learned A.P.P. for the State.

(2.) Since both these applications arise out of the common judgment dated 14.11.2000 passed by the learned Ist Additional, Sessions Judge, Palamu, the same are being disposed of by this common order.

(3.) The petitioners are aggrieved by the judgment dated 14.11.2000 passed by the learned Ist Additional Sessions Judge, Palamu in connection with Criminal Appeal No.06 of 1996 and Criminal Appeal No.08 of 1996 whereby and whereunder the appeal preferred by the petitioners against the judgment and order of conviction passed by the learned Ist Additional, Sessions Judge, Palamu in G.R .Case No.188 of 1988 convicting the petitioners for the offences punishable under Sec. 25(a) and 26 of the Arms Act and sentencing them to undergo simple imprisonment of three years has been dismissed.