Rongon Mukhopadhyay, J. - (1.) Heard Ms. Amrita Banerjee, learned counsel for the petitioners and Mrs. Vandana Bharti, learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 25.07.2005 passed by the learned Additional Sessions Judge, Fast Track Court-IV, Garhwa in Cr. Appeal No. 75 of 1997, whereby and whereunder the judgment and order of conviction and sentence dated 23.05.1997 (sentence passed on 26.05.1997) passed by the learned 2nd Assistant Sessions Judge, Garhwa in S.T. No. 530 of 1993, by which the petitioners have been convicted for the offences punishable u/s 147, 436, 429 and 427 of the Indian Penal Code and sentenced to various terms have been affirmed.
(3.) The allegations made in the First Information Report is that on 06.05.1993 at about 1:30 P.M. the informant had found the petitioners standing in front of his house and on the instigation of others the petitioner no. 1 had set fire on the house of the informant.;