RONGON MUKHOPADHYAY,J. - (1.) No one appears for the petitioners. However, Mr. Arun Kumar Pandey, learned A.P.P. is present.
(2.) This application is directed against the judgment dated 28.4.2000, passed by the learned VIIIth Additional Judicial Commissioner, Ranchi, in Cr. Appeal No. 90/1999, whereby and whereunder the appeal preferred by the petitioners against the judgment and order of conviction and sentence, passed by the learned Judicial Magistrate, 2nd class, Khunti in C Case No. 88/95 dated 10.5.1999, has been dismissed.
(3.) A complaint case was instituted by one Chano Barla, in which it was alleged that paddy was grown by him over plot no. 67, area 43 decimals of khata no. 56 and plot no. 60, area 39 decimals of khata no. 16. It is alleged that the complainant had purchased the said land from one Ladura Munda and got it settled by the State of Bihar. Allegation has been levelled that on 22.11.1995, petitioners had forcibly harvested the paddy grown over the aforesaid lands and had taken away 20 munds paddy worth Rs. 1500/-.;