RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Abhishek Prasad, learned counsel appearing for the petitioners and learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 10.12.2004 passed in Criminal Appeal No. 191 of 1994 by the learned Additional Sessions Judge, Palamau whereby and where-under the judgment and order of conviction and sentence dated 26.11.1994 passed by the learned Judicial Magistrate, Daltonganj in connection with G.R. Case No. 1551 of 1987 convicting the petitioners for the offences punishable under Sections 418, 419, 420 and 468 of the Indian Penal Code and sentencing him to rigorous imprisonment for various terms has been affirmed.
(3.) At the outset, it has been submitted by the learned counsel for the petitioners that the petitioner No. 1 has already expired and, therefore, this application stands restricted only with respect to the petitioner No. 2.;