Panchu Rana And Others vs State Of Jharkhand

Deepak Roshan, J

Heard learned counsel for the parties.

This revision application is directed against the judgment dated 29.03.2004 passed by learned Sessions Judge, Dumka in Criminal Appeal No.14/04; whereby the judgment of conviction and order of sentence dated 24.01.2004 passed by the learned Judicial Magistrate, 1st Class, Dumka, corresponding to G.R. Case No.907/01, T.R. No.160/2004; whereby the petitioner nos. 1 & 2 were convicted u/s 323/341 of the IPC and petitioner no.3 was convicted under Section 324 IPC and directed them to execute probation bond of Rs.2,000/- with two sureties to maintain peace and good behavior for two years under Section 4 of Probation of Offender Acts.

At the outset, Mr. Sanjay Singh, learned counsel for the petitioners submits that after conviction the petitioners were released on execution of Probation bond of Rs.2000/- to maintain peace and good behavior and the probation bonds were filed by the petitioners on 15.09.2004 and since then they have not committed any crime till date; as such the revision application become infructuous.

Learned APP supported the contention of the learned counsel for the petitioner.

In view of the aforesaid submission since the probation bonds were already executed on 15.09.2004 nothing remains to be adjudicated and the petitioners do not want to press this case on merit, as such the instant revision application is hereby disposed of as infructuous.