Anubha Rawat Choudhary,J. - (1.) Heard Mr. A.K. Chaturvedy, the learned counsel appearing on behalf of the petitioners.
(2.) Heard Mr. Jitendra Pandey, the learned A.P.P. appearing on behalf of the Opposite Party-State.
(3.) The present criminal revision petition is directed against the Judgment dated 26.09.2013 passed by the learned District and Additional Sessions Judge-II, Chatra in Criminal Appeal No. 45/2012, whereby and whereunder the learned appellate court upheld the conviction of the petitioners under Sections 147, 341 and 323 of the Indian Penal Code passed by the learned trial court and set aside the sentence of the petitioners and directed the learned trial court to release the petitioners on furnishing bond of Rs.20,000/- with two sureties each of the same amount for two years under Section 4 of the Probation of the Offenders Act, 1958 and the petitioners were further directed to appear and receive sentence when called upon during such period as the learned trial court may direct and in the meantime, to keep peace and be of good behaviour and allowed the appeal partly.;