Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioner and learned APP for the State.
(2.) Initially the present criminal revision application was filed on behalf of the two petitioners namely, Lok Nath Mahto and Sahdeo Mahto being aggrieved and dissatisfied with the judgment dated 15.06.2002 passed by Sri Ravindra Prasad Ravi, the learned 8th Additional Sessions Judge, Hazaribagh in Criminal Appeal No. 110 of 1994 whereby the learned Sessions Judge has been pleased to dismiss the appeal confirming the judgment of conviction and order of sentence dated 26.04.1994 passed by Sri Narendra Bahadur Singh, the learned Judicial Magistrate, 1st Class, Hazaribagh in Sadar P.S. Case No. 68 of 1991, G.R. Case No. 2183 of 1991, T.R. No. 440 of 1994, whereby and whereunder they were sentenced to undergo two years R.I under sections 411 of the Indian Penal Code.
(3.) The criminal revision was admitted for hearing under order dated 06.09.2002 and during pendency of the revision, the petitioners namely, Lok Nath Mahto and Sahdeo Mahto were admitted on bail and L.C.R was called for.;