- (1.) Both these revision applications arise out of the same case, as such, they are being disposed of by this common order.
(2.) Heard learned counsel for the petitioners and learned counsel for the State.
(3.) The petitioners are aggrieved by the Judgment dated 12.1.2010 passed by the learned Additional Judicial Commissioner, F.T.C. No. VII, Ranchi, in Cr. Appeal No. 206 of 2007, whereby the appeal filed against the Judgment and Order dated 24.9.2007 passed by Sri Yogesh Kumar, learned Judicial Magistrate, 1 st Class, Ranchi, in C-III -139 of 2002 / Tr. Case No. 308 of 2007, was dismissed by the Appellate Court below. It may be stated that the Trial Court had found the petitioners liable for penalty under Rule 141 of The Indian Electricity Rules, 1956 (hereinafter referred to as the 'Rules') and upon hearing on the point of sentence, directed the petitioners to pay the fine of Rs.300/- each, and in default of payment of fine, they were sentenced to undergo S.I. for seven days. The appeal filed against the said Judgment and Order was dismissed by the learned Appellate Court below.;