GOVIND RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears on behalf of the petitioners. Mr. Abhay Kumar Tiwari, learned A.P.P. appearing on behalf of the State is present.

(2.) Since this case was admitted in the year 2002, the same is being disposed of in terms of the evidence available on record.

(3.) This application is directed against the judgment and order of conviction dated 01.01.2001 passed by learned 3rd Additional Sessions Judge, Giridih in Criminal Appeal No. 77 of 1991 whereby and where under the judgment and order of conviction dated 14.05.1991 passed by Judicial Magistrate, Giridih in G.R. No. 1039 of 1986/T.R. No. 111 of 1990 convicting the petitioners for the offence punishable under Sections 147 and 323 of the Indian Penal Code and sentencing them each to undergo rigorous imprisonment for six months and four months respectively have been confirmed.