ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Ms. Riya Narain, the learned Amicus appointed by this Court to argue this case on behalf of the petitioners.
(2.) Heard Mr. Abhay Kumar Tiwari, learned A.P.P. appearing on behalf of the Opposite Party-State.
(3.) This criminal revision petition is directed against the Judgment dated 26.08.2013 passed by the learned District and Additional Sessions Judge-I, Dumka in Criminal Appeal No. 117 of 2010 whereby and whereunder the learned appellate court confirmed the Judgment of conviction and the order of sentence of the petitioners passed by the learned trial court and dismissed the appeal.;