Rongon Mukhopadhyay, J. - (1.) Heard Mr. Ashok Kumar, learned counsel for the petitioners and Mrs Niki Sinha, learned A.P.P. for the State assisted by Mr. H.K. Mahto, learned counsel for the Informant.
(2.) This application is directed against the judgment dated 10.01.2006 passed by the learned Additional Judicial Commissioner (F.T.C. XTH), Ranchi in Cr. Appeal No. 70 of 1992 by which the judgment and order of conviction and sentence dated 15.05.1992 passed in G.R. Case No. 705 of 1983 (T.R. No. 516 of 1992) by the learned Judicial Magistrate, 1st Class, Ranchi convicting the petitioners for the offences punishable u/s 143 and 379 of the Indian Penal Code and sentencing them to undergo S.I. for two months and eighteen months respectively has been affirmed.
(3.) The prosecution story in brief is that the informant had sown wheat in Plot No. 2345 at Village Lota P.S. Silli. It is alleged that in a proceeding u/s 145 Cr.P.C. the possession of the informant was declared on 10.12.1982. Further allegation has been levelled that the accused persons had harvested the wheat.;