SUSHILA KUMARI Vs. RAM NARESH SINGH

JUDGEMENT

(1.) THIS application is directed against the judgment and order dated 27.9.1997 recorded by Additional District and Sessions Judge, 10th Court, Patna, in Criminal Appeal no. 187 of 1994 under which the judgment and sentences passed by Sri Arvind Madhav, Judicial Magistrate, first class, Patna, in Complaint Case no. 324(C) of 1991 were confirmed and the appeal was dismissed.

(2.) PETITIONER , Sushila Kumari, after trial, was convicted under section 466 of the Indian Renal Code (hereinafter referred to as 'the Code ') and was sentenced to undergo rigorous imprisonment for a period of three months.

(3.) IT will appear that charge under section 466 of the Code was subsequently framed by order dated 23.8.1994.