MINTU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties concerned.

(2.) The present revision application has been filed against the judgment and order, dtd. 20/7/2021, passed, by learned 5th Additional Sessions Judge, Sitamarhi, in Criminal Appeal No. 90 of 2017, whereby the learned 5th Additional Sessions Judge, Sitamarhi, has affirmed the judgment of conviction and order of sentence, dtd. 20/9/2017, passed, by learned Judicial Magistrate, 1st Class, Sitamarhi, in G. R. No. 1091 of 2002/Trial No. 1824 of 2016, arising out of Sahiyara Police Station Case No. 22 of 2002.

(3.) By the judgment and order, dtd. 20/9/2017, the petitioner has been convicted of the offences punishable under Ss. 279, 337 and 304-A of the Indian Penal Code. For the charge under Sec. 279 of the Indian Penal Code, the petitioner was sentenced to undergo simple imprisonment for a term of six years and fine of Rs.1,000.00. For the charge under Sec. 337 of the Indian Penal Code, the petitioner was sentenced to undergo simple imprisonment for a term of six months and fine of Rs.100.00.For the charge under Sec. 304-A of the Indian Penal Code, the petitioner was sentenced to undergo simple imprisonment for a term of two years and fine of Rs.1,500.00. In default of payment of total fine of Rs.3,000.00, the petitioenr was further sentenced to undergo simple imprisonment for a term of one month. All the sentences were directed to run concurrently.