RONGON MUKHOPADHYAY,J. - (1.) None appears on behalf of the petitioners. However, learned A.P.P. for the State is present. As the matter is pending since 2005, the same is being disposed of on the basis of the materials available on the record.
(2.) This criminal revision application is directed against the judgment dated 21.12.2004 passed in Criminal Appeal No. 80 of 1997 by learned Sessions Judge, Koderma, whereby and where under the judgment of conviction and the order of sentence dated 31.03.1997 passed by learned Judicial Magistrate, 1st Class, Koderma, in G.R. Case No.503/1993 (T.R. No.201 of 1997), convicting the petitioners for the offences under Sections 323, 341 read with Section 34 of the Indian Penal Code and sentencing them to undergo R.I. for six months, has been affirmed.
(3.) It appears that the first information report was instituted in which it was alleged that when the informant was going to answer the call of nature and when he reached near the house of Jagdish Kumhar, some of the accused persons had restrained the informant and started assaulting by means of lathi. It is alleged that other accused also came variously armed with Bhala and were instigating that the informant should not be let off today. The informant raised Hulla upon which parents and brother had rushed to save the informant but they all were also assaulted by the accused persons. After seeing several persons coming to the place of occurrence, the accused persons managed to fled away.;