ADITYA NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS revision is directed against the judgment dated 6 -7-2000 passed by Addl. Sessions Judge VI, Munger in Cr. Appeal No. 175/98, confirming the judgment of conviction recorded by the trial Court i.e. Railway, Judicial Magistrate, 1st Class, Kieul in RPF Jhajha 2 (3) 87 trial No. 261/98. The revisionist was convicted for the offence under Section 3(a) of Railway Property (Unlawful Possession) Act. He was sentenced to undergo Rl for one year. The appellant Court converted it into a sentence of fine and he was directed to pay Rs. 3,000 and in default to undergo 3 months SI.

(2.) THE revisionist was prosecuted for having 8 tonnes of coal in which was mixed 40% of steam coal which belonged to the Railway., THE house of the revisionist was searched on a search warrant issued from the Railway Magistrate and the aforesaid seizure was made and seizure list was prepared and the revisionist was prosecuted and on trial, he was convicted and sentenced.