RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Sajid Yunus, learned counsel appearing for the petitioners and Mr. S. K. Deo, learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 15.03.1997 passed in Criminal Appeal No. 326 of 1993 by the learned Sessions Judge, Sahibganj whereby and where under the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 1st Class, Rajmahal, Sahebganj in G. R. Case No. 61 of 19985 convicting the petitioners for offences punishable under Sections 379 and 144 of the Indian Penal Code has been affirmed.
(3.) The prosecution case as it appears is that the informant had purchased eleven kathas of land in his name and in the name of his wife by virtue of two registered sale deed in the year 1965 and 1963 from the petitioner no. 1 and since then he was coming in the cultivating possession of the same. It is alleged that on 19.03.1985 the accused persons had harvested the standing wheat crop from the land in spite of protest made by the informant.;