- (1.) Heard Mr. Uday Choudhury, learned counsel for the petitioners and learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 09.03.2005 passed by the learned Sessions Judge, Dumka in whereby and whereunder the judgment and order of conviction and sentence dated 19.02.2002, passed by the learned S.D.J.M., Dumka in G.R. Case No. 970 of 1999, corresponding to T.R. Case No. 710 of 2002, by which the petitioners have been convicted for the offence punishable u/s 392 of the Indian Penal Code and sentenced to undergo R.I. for 3 years has been affirmed.
(3.) The First Information Report was instituted on the allegation that on 25.10.1999 the informant after locking the door of his Crusher Office was sleeping in his room. It has been stated that two of the persons were also sleeping in the premises. Allegation has been made that due to a sound from outside the door was opened at which two persons entered the office and started searching the office. It has been alleged that there were altogether four miscreants and they have looted Rs. 11,500/- from the drawer of the table. It is alleged that the informant had identified the miscreants as they were his co-villagers.;