SHYAMAL BARAN MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appear on behalf of the petitioners. However, Mr. Shekhar Sinha, learned A.P.P. for the State is present.

(2.) As these matters are pending since 2008 the same are being disposed of based on the materials available on record.

(3.) These revision applications are directed against the judgment dated 29.02008 passed in Criminal Appeal No. 8/2008 and Criminal Appeal No. 9/2008, by the learned Sessions Judge, West Singhbhum, Chaibasa, whereby and whereunder the judgment and order of conviction and sentence dated 28.01.2008 passed by the learned Judicial Magistrate, 1st Class, Chaibasa, in connection with Noamundi P.S. Case No. 54 of 2004, corresponding to G.R. Case No 579 of 2004 (T.R. No. 122 of 2008), by which the petitioners have been convicted for the offences punishable under Section 379 of the Indian Penal Code and Section 21 of the M.M.D.R., Act and have been sentenced to undergo R.I. for 2 years under each of the offences has been affirmed.