(1.) Heard learned respective Counsel for the parties.
(2.) The challenge in this appeal is to the conviction and sentence inflicted upon the appellant (original accused no.1), by way of judgment and order dated 29th June 2011, rendered by the learned Additional Sessions Judge, Basmathnagar, in Sessions Trial No. 10/2011, thereby convicting the appellant for the offence punishable under Section 332 of Indian Penal Code and sentencing him to suffer rigorous imprisonment for two years and to pay a fine of Rs. 1000/-, in default of payment of fine, to suffer simple imprisonment for three months.
(3.) The factual conspectus and shorn of details of the prosecution case are as follows :