BABUNI MAHTO AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears on behalf of the petitioners. However, Mr. Rajnish Vardhan, learned A.P.P., is present.

(2.) Since, this case was admitted in the year 2001 and more than fifteen years have lapsed, this case is being disposed of based on the materials available on record.

(3.) This application is directed against the judgment, dated 14.08.2001 passed by the learned 1st Additional Sessions Judge, Hazaribagh in Criminal Appeal No. 208 of 111 of 1994/97 whereby and whereunder the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 1st Class, Hazaribagh in G. Case No. 578 of 1992 convicting the petitioners for the offence punishable under Sections 33 of the Indian Forest Act and sentencing them to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1,000/- has been affirmed.