Rongon Mukhopadhyay, J. - (1.) Heard Ms. Nazia Rashid, learned counsel, appearing for the petitioners and Mr. Rajesh Kumar Mishra, learned APP for the State.
(2.) Since both these applications arise out of common judgment, the same are being disposed of by this common order.
(3.) These applications are directed against the judgment dated 25.08.2008 passed in Cr. Appeal No. 88 of 1999 and Cr. Appeal No. 85 of 1999 by learned Additional Sessions Judge-I, Palamau at Daltonganj, whereby and whereunder, the judgment of conviction and the order of sentence dated 15.07.1999 passed by learned Railway Judicial Magistrate, Daltonganj in R.P. Case No. 128 of 1996 (T.R. No. 327 of 1999), convicting the petitioners for the offences punishable u/s 3 of the R.P. (U.P.) Act and sentencing them to undergo R.I. for one year, has been affirmed.;