SANTOSH KUMAR GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioners are accused for the offence under Sections 406, 407 and 379 of the Indian Penal Code.

(2.) HEARD learned counsel for the petitioners and learned counsel for the State.

(3.) LEARNED counsel for the petitioners submits that the instant case is totally misconceived against the petitioners, who happen to be driver and khalasi of the truck seized in this case. It is further submitted that even according to the allegations of the prosecution, the petitioners have followed instructions of their master and they have not made any wrongful gain for themselves in the disposal of the consignment of the sponge iron which was transported by the petitioners. It is lastly submitted that the petitioners have got no criminal antecedent to their discredit and have suffered detention from the date of their arrest i. e. on 25. 07. 2008.