Rongon Mukhopadhyay, J. - (1.) Heard Mr. Ashish Kumar, learned counsel appearing for the petitioners and Mr. Ashok Kumar, learned A.P.P., for the State.
(2.) This application is directed against the judgment dated 26.06.2002 passed by the learned 3rd Additional Sessions Judge, Deoghar in Criminal Appeal No. 49 of 1989 whereby and whereunder the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 1st Class, Deoghar in G. R. Case No. 459 of 1984 by which the petitioners have been convicted for the offences punishable under Sections 147, 426, 342, 323 of the Indian Penal Code and directed to furnish probation bond of Rs. 2,000/- with two sureties for one year has been affirmed.
(3.) The prosecution story in brief is that when the informant was going towards her agricultural field with seeds in her basket and when she reached near the bandh accused persons came and threw the basket and also assaulted her. The son of the informant Ramu Mahto was ploughing the field and on alarm being raised by the informant her husband, nephew and son came to the place of occurrence but all were assaulted by the accused persons. It is alleged that the Sarpanch of the village was instigating the accused persons. The cause of the incident is said to be the efforts being made by the petitioners in trying to capture the land of the informant for which a case had also been instituted.;