Anubha Rawat Choudhary,J. - (1.) Heard Mr. Jitendra Shankar Singh, learned counsel appearing on behalf of the petitioners.
(2.) Heard Mr. Vishwanath Ray, learned counsel appearing on behalf of opposite party-State.
(3.) The instant revision application has been filed against the judgment dated 08.10.2013 passed in Cr. Appeal No. 10 of 2013 by the court of learned Principal Sessions Judge, Latehar, whereby the conviction and sentence of the petitioners vide judgment dated 21.01.2013 passed in G.R. Case No. 74 of 2008 by the learned Chief Judicial Magistrate, Latehar has been upheld. The petitioner No.-1 has been convicted under Section 120-B of the Indian Penal Code and has been sentenced to undergo simple imprisonment for one year and the petitioner No.-2 has been sentenced to undergo simple imprisonment for a period of one year under Sections 419 and 120-B of the Indian Penal Code.;