RONGON MUKHOPADHYAY,J. - (1.) Since both these applications are against the judgement dated 18.09.2000 passed in Criminal Appeal No. 65 of 1992 the same are being disposed of by this common order.
(2.) No one appears on behalf of the petitioners. However, Mr. A.K. Tiwary, learned A.P.P. is present.
(3.) The petitioners have challenged the judgment dated 18.09.2000 passed by the learned 1st Additional Sessions Judge, Bokaro at Chas in Criminal Appeal No. 65 of 1992 whereby and where under the judgment and order of conviction and sentence passed by the learned S.D.J.M., Bokaro at Chas in G. R. Case No. 495-B of 1987 dated 25.09.1992 by which the petitioners were convicted for the offence punishable under Sections 498A of the Indian Penal Code and were sentenced to undergo rigorous imprisonment for six months as also pay a fine of Rs. 500/- each has been affirmed.;