PARESH NATH GOPE Vs. BCCL

JUDGEMENT

(1.) IN this writ petition, the petitioners have challenged the order dated 2.1.2007 passed by the Personnel Manager, Eastern Jharia Area, BCCL, Dhanbad.

(2.) THE short point, which has been raised by the petitioners is that the impugned appellate order is perfunctory, cryptic and non -speaking. The appeal has been turned down simply on the ground that the same cannot be considered until the order of the petitioners' conviction is set aside by the appellate court.

(3.) ACCORDING to the petitioners, they were falsely implicated by interested persons due to village politics. However, the said case ended into conviction of the petitioners under Sections 307 and 304 I.P.C. The petitioners preferred appeal in this Court against conviction and sentence under Section 307/304 I.P.C. The appeal was registered as Cr. Appeal No. 1758 of 2004. The appeal was admitted. The petitioners were granted bail.