RAJKISHORE BHUYAN Vs. STATE

JUDGEMENT

(1.) THE sole petitioner has preferred this revision against his conviction and sentence, by an order of Sri U. N. Misra, Additional Sessions Judge, Cuttack, in criminal Appeal No. 381-C of 1964, confirming the order of conviction and sentence passed by Sri S. N. Misra, S. D. M. , Jaipur, dated 3-10-64, passed in G. R. Case No. 712 of 1961.

(2.) THE petitioner has been convicted under Section 409, I. P. C. , and sentenced to undergo R. I. for a term of nine months and to pay a fine of Rs. 500/- in default to undergo R. I. for further term of three months.

(3.) THE charge against the petitioner is as follows.