SONA RAM SAO Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Both these revision applications are heard together and disposed of by this common order.

(2.) Heard Mr. A.K. Sahani, learned counsel appearing for the petitioners and Mr. Rajnish Vardhan, learned A.P.P.

(3.) In this application the petitioners have challenged the judgment dated 18.04.2000 passed by the learned VIIIth Additional Judicial Commissioner, Ranchi in Criminal Appeal No. 104 of 1999 whereby and where under the appeal preferred against the judgment and order of conviction and sentence by the learned Judicial Magistrate, 1st Class, Ranchi dated 30.06.1999 in G.R. Case No. 206 of 1994 convicting the petitioners for the offence punishable under Section 47(A) of the Excise Act and sentencing them to undergo rigorous imprisonment for one year and a fine of Rs. 1000/- has been dismissed.