- (1.) HEARD learned counsel appearing for the petitioners and learned counsel appearing for the State.
(2.) THIS application is directed against the order dated 26.5.2005 passed by the learned Sessions Judge, West Singhbhum at Chaibasa in Cr. Rev. No.4 of 2004 affirming the order dated 28.1.2004 passed by the then Sub -divisional Judicial Magistrate, Sadar at Chaibasa in Sadar P.S. case no.119 of 1991 whereby and whereunder petitioners prayer for discharging them from the accusation was rejected. Mr. Giri, learned Sr. counsel appearing for the petitioners submitted that it is the case of the prosecution that Assistant Commissioner, Sales Tax, Chaibasa lodged a case stating therein that when he returned to the office after vacation, the peon informed him that three persons who had approached him wanted to meet the Assistant Commissioner to whom he stated that he is not available. Thereafter the peon entertained them and permitted them to sleep in the office of the Assistant Commissioner. However he immediately did find booklets of several forms, such as, Form -C, Form -F and other forms missing from the office.
(3.) ON such allegation, case was lodged which was registered as Sadar P.S. case no.119 of 1991 under Sections 380, 411, 120B, 467, 468, 471 and 420 of the Indian Penal Code. That matter was investigated upon by the district police but the Investigating Officer did not find any clue of the culprits and thereby submitted final form.;