GIRLSH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner wa6 convicted for the offence under Section 409, IPC and was sentencd to undergo rigorous imprisonment for two year by the Sub-divisional Judicial Magistrate, Daltonganj, by his judgment dated 2nd July, 1985.

(2.) He filed an appeal which was decided by the Court of the Ist Addl. Sessions Judge, Palamau, Daltonganj on 13th July, 1988, whereby the offence was altered to one under Section 408, IPC and sentence of fine of Rs. 1,000 was imposed.

(3.) At the time of the admission of this revision petition, on 4th November, 1988 the following order was passed :