FAGU MAHTO AND ANOTHER Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears for the petitioners.

(2.) Lower court record has been received pursuant to the order dated 11.09.2017. Since the prosecution was initiated about two decades back, this application is being disposed of.

(3.) This application is directed against the judgment of conviction and the order of sentence dated 28.01.2015 passed by learned 1st Additional Sessions Judge-cum-Fast Track Court (Rape Case), Deoghar, in G.R. Case No. 37 of 1998, whereby and whereunder, the petitioner No. 1 has been convicted for the offence u/S. 379, I.P.C. and the petitioner No. 2 has been convicted u/S. 341/323, I.P.C. and both have been released after furnishing a bond to the effect that they shall maintain peace and good behavior for a period of one year.