RAMESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) NOBODY appears on behalf of the petitioner when the case is called out. Even yesterday none had appeared and by way of indulgence the matter was posted for today. This revision application is directed against the judgment and order dated 03.09.2002 as amended on 27.11.2002 in Cr. Appeal No. 171 of 1993 which was disposed off alongwith Cr. Appeal No. 178 of 1993 passed by the Additional Sessions Judge IV, Patna by which the judgment and order of conviction and sentence passed by the Judicial Magistrate, 1st Class, Patna in G.R. No. 1704 of 1990 (Kotwali P.S. Case No. 184 of 1990 Tr. No. 778 of 1993) has been affirmed. The case was earlier admitted to hearing on the question of sentence only.

(2.) THE petitioner was convicted under Section 392 and 411 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three years under each section. This Court by order dated 14.08.2012 in Cr. Revision No. 1087 of 2002 arising out of Cr. Appeal No. 178 of 1993 has disposed off the same without interfering with the order of conviction while modifying the sentence to the period already undergone in custody.