RAM DAS AND ANOTHER Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Since this matter is pending since 2002, the same is being disposed of based on the materials available on record.

(3.) This application is directed against the Judgment dated 20.08.2002 passed by the learned 4th Additional Sessions Judge, Bermo at Tenughat in Criminal Appeal No. 166 of 1987 whereby and where-under the judgment and order of conviction and sentence passed by the learned Judicial Magistrate 1st Class, Bermo at Tenughat in G.R. Case No. 201 of 1984 (T.R. No. 30 of 1987) convicting the petitioners for the offences punishable under section 380 and 457 of the I.P.C. has been affirmed by modifying and reducing the sentence to the period of one year rigorous imprisonment.