RONGON MUKHOPADHYAY,J. - (1.) No one appears for the petitioners. However, Mr. Ram Prakash Singh, learned A.P.P. for the State is present.
(2.) Since this case is pending since the year 2004, the same is being disposed of based on the materials available on record.
(3.) This application is directed against the judgment dated 29.05.2003 passed in Criminal Appeal No. 151 of 1994 by learned Additional Sessions Judge, F.T.C.-II, Bokaro, whereby and whereunder, the judgment of conviction and the order of sentence dated 22.08.1994 passed by learned Judicial Magistrate, Bokaro in C. P. Case No. 112 of 1992 (T.R. No. 571 of 1994), convicting the petitioners for the offences punishable under Section 498A of the Indian Penal Code (I.P.C.) and sentencing them to undergo R.I. for one year, has been affirmed.;