MAHABIR SONAR AND ANOTHER Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Since this revision application is pending since the year 2002, the same is being disposed of based on the materials available on records.

(3.) This application is directed against the judgment dated 19.04.2002 passed in Criminal Appeal No. 222 of 1989 by the learned 5th Additional Sessions Judge, Hazaribagh whereby and where under the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 2nd Class, Hazaribag in G.R. Case No. 193 of 1987 convicting the petitioner no. 1 for the offence punishable under Section 323 of the Indian Penal Code and the petitioner no. 2 for the offence punishable under Section 324 of the Indian Penal Code and sentencing them to undergo rigorous imprisonment for six months and one year has been affirmed.