Rongon Mukhopadhyay, J. - (1.) None appears for the petitioners. However, Mr. Shekhar Sinha, learned APP is present. As the matter is pending since the year 2005, the same is being disposed of on the basis of the materials available on record.
(2.) This criminal revision application is directed against the order dated 21.03.2005 passed in Criminal Appeal No. 13 of 2003 by learned Sessions Judge, Lohardaga, whereby and whereunder the judgment of conviction and the order of sentence dated 30.05.2005 passed by learned Sub-Divisional Judicial Magistrate, Lohardaga in G.R. Case No.360/1999 (Trial No.150 of 2003), by which the petitioners have been convicted for the offence under Section 427 of the Indian Penal Code and have been given benefit of Probation of Offenders Act, has been affirmed.
(3.) It appears from the prosecution report that the informant was in possession of the land bearing Plot No.763 under Lohardaga Municipality by virtue of delivery of possession in Execution Case No. 4/85 since 1999. It has been stated that he had constructed boundary wall and the allegation has been made that on 11.12.1999, the accused persons by forming unlawful assembly, by hurling, abusing and threatening the informant's son had demolished the boundary wall of the said land.;