AWADHESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) AHSANUDDIN Amanullah, J. Heard learned counsel for the petitioners. Nobody appears on behalf of the State when the matter is taken up.

(2.) THIS revision application is directed against the Appellate Judgment and Order dated 03.09.2002 passed by the Additional Sessions Judge, IV, Patna in Cr. Appeal No. 178 of 1993 by which the judgment and order of conviction and sentence passed by the Judicial Magistrate, 1st Class, Patna dated 06.09.1993 in Tr. No. 778 of 1993 (Kotwali P.S. Case No. 184/1990, G.R. No. 1704 of 1990) has been affirmed.

(3.) EARLIER the case was admitted to hearing on the point of sentence only.