ALBERT BHENGRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since in all the cases, the petitioners were convicted by the learned trial court, but have filed separate appeals and since common question of law and fact is involved in all the cases, the same are being disposed of by this common order.

(2.) It appears that in Criminal Revision No. 867 of 2005 co-convict Abraham Bhengra was also one of the petitioners being petitioner no. 3, but since he did not surrender, his name was deleted and after his surrender, he filed separate revision being Criminal Revision No. 339 of 2006 which is also being taken up along with Cr. Revision Nos. 654 of 2005 and 867 of 2005.

(3.) Heard Mr. Sunil Kumar, learned counsel for the petitioners and Mr. Shekhar Sinha, learned A.P.P. for the State.