Rongon Mukhopadhyay, J. - (1.) Heard Mr. A. K. Sahani, learned counsel for the petitioners and Mr. P. K. Appu, learned A.P.P. for the State.
(2.) Since all these applications are preferred against the judgment dated 20.08.2003 passed by the learned Additional Sessions Judge, F.T.C. V, Chaibasa in Criminal Appeal No. 28 of 2002, the same are being heard and disposed of by this common order.
(3.) The petitioners have challenged the judgment dated 20.08.2003 passed by the learned Additional Sessions Judge, F.T.C. V, Chaibasa in Criminal Appeal No. 28 of 2002 whereby and whereunder the judgment and order of conviction and sentence dated 30.11.2002 passed by the learned S.D.J.M., Porahat, Chaibasa in C/3 Case No. 88 of 1994 by which the petitioners have been convicted for the offence under Section 42 of the Indian Forest Act and sentenced to undergo R.I. for 2 years has been affirmed.;