MD ALAM KALKATIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This appeal has to succeed on a very limited point.

(3.) The Appellant has been convicted under Section 396 Indian Penal Code, 1860 by Fast Track Court No. V, Banka by judgment dated 26.12.2006 passed in Sessions Trial No. 1158 of 2004, Trial No. 23 of 2006 and has been directed to suffer rigorous imprisonment for ten years as also to pay a fine of Rs. 2,000/-, else to suffer simple imprisonment for two months.