- (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the Opposite Party no.2.
(2.) Both the cases since arising out the same impugned order, were heard together and are being disposed of by this common order. All the five petitioners were put on trial in T.R.No.01 of 2008 for commission of offence under Sections 323,/34, 341/34 and 379/34 of the Indian Penal Code. They on being found guilty for the aforesaid offences were sentenced to undergo simple imprisonment for six months for an offence under Section 323/34 and further to undergo simple imprisonment for 15 days for an offence under Section 341/34 and to undergo simple imprisonment for one year for an offence under Section 379/34 of the Indian Penal Code. However, each of the petitioners were ordered to be released on furnishing probation bond of Rs.5000/- each with two sureties of the like amount each on a condition that they will maintain peace and harmony for two years.
(3.) In course of time, an occurrence took place for which one of the petitioners, Raghunath Singh lodged an F.I.R which was registered as Dhanwar P.S case no.25 of 2006 for commission of offence under Sections 147, 148, 149, 323, 324 and 435 of the Indian Penal Code. At the same time, the informant also lodged a case which was registered as Dhanwar P.S case no.26 of 2006 under Sections 147, 148, 149, 323, 324 and 435 of the Indian Penal Code.;