HARISHCHANDRA MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been taken up through video conferencing.

(2.) Heard the parties.

(3.) The petitioner faced trial in G.O. Case No.1010 of 1994 corresponding to Trial No.03 of 2017. The learned Trial Judge at Benipatti, Madhubani recorded conviction under Sections 409 and 420 I.P.C. and sentence of 3 years of simple imprisonment has been awarded for both the offences aforesaid separately besides fine of Rs.3,000/- and 2,000/- respectively under the aforesaid Head. The petitioner challenged the aforesaid conviction in Cr.Appeal No.08 of 2017 which was dismissed on 10.07.2019 by learned Additional Sessions Judge- IV, Madhubani. Both orders of learned courts below are under challenge in this application under Sections 397 read with 401 of the Code of Criminal Procedure.