RONGON MUKHOPADHYAY,J. - (1.) No one appears on behalf of the petitioners. However, Ms. Niki Sinha, learned A.P.P. for the State is present.
(2.) Since all these applications are against the common judgment passed in Cr. Appeal No. 3 of 1998, these applications are being disposed of by this common order.
(3.) The petitioners are being aggrieved by the judgment dated 6.5.2000 passed by the learned Sessions Judge, Deoghar in Cr. Appeal No. 3 of 1998 whereby and where-under the judgment and order of conviction and sentence passed by the learned S.D.J.M., Deoghar in G.R Case No. 1018 of 1991 (T.R. No. 777 of 1997) by which the petitioners have been convicted for the offences punishable under Section 498A of the Indian Penal Code and was sentenced to undergo R.I. for one year has been affirmed.;