Anubha Rawat Choudhary,J. - (1.) Heard Ms. Amrita Banerjee, the learned Amicus Curiae appearing on behalf of the petitioners.
(2.) Heard Mrs. Vandana Bharti, the learned A.P.P. appearing on behalf of the Opposite Party-State.
(3.) This criminal revision petition has been directed against the Judgment dated 27.06.2014 passed by the learned Additional Sessions Judge-I, Seraikella-Kharsawan in Criminal Appeal No. 50 of 2009 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.;