Rongon Mukhopadhyay, J. - (1.) Neither anybody appears on behalf of the petitioners nor anybody appears on behalf of opposite party No. 2. However, Md. Asif Khan, learned A.P.P. appearing on behalf of the State is present.
(2.) Since this application is of the year 2001, the same is being disposed of in terms of material available on record.
(3.) This application is directed against the judgment and order dated 17.10.2001 passed by Sri Dhananjay Prasad Singh, the learned Sessions Judge, Dumka in Cri. Appeal No. 143 of 1998 whereby and whereunder the judgment of conviction and order of sentence dated 16.09.1998 passed by Sri K.K. Sinha, Judicial Magistrate, 2nd Class, Dumka in P.C.R. Case No. 70 of 1995 convicting the petitioners for the offences punishable under Sections 147, 323 and 379 of the Indian Penal Code and sentencing them to undergo simple imprisonment for 3 months, 2 months and 6 months respectively have been subsequently modified by the learned appellate court and directed the petitioners to execute bond of Rs.2,000/- with two sureties of the like amount and to pay a fine of Rs. 250/- by each of the petitioners for the offence punishable under Section 379 of the Indian Penal Code.;