SHEOJEE NAT @ SAHENDRA NAT @ PANDEY NAT, SON OF LAXMAN NAT @ RAHUL NAT , RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This criminal revision application has been filed, under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, by the petitioner, who is aggrieved by the judgment and order, dated 09.06.2014, passed by the learned 2nd Additional Sessions Judge, Bhojpur, at Ara, in Criminal Appeal No. 15 of 2014.

(2.) By the said judgment and order, learned 2nd Additional Sessions Judge, Bhojpur, at Ara, has affirmed the judgment of conviction and order of sentence, dated 06.03.2014, passed by the learned Railway Judicial Magistrate, Bhojpur, at Ara, in Trial No. 352 of 2014, arising out of G. R. No. 115 of 2012 (Ara G.R.P.S. Case No. 54 of 2012) to the extent of his conviction of the offence punishable under Sec. 379 read with Sec. 34 of the Indian Penal Code.

(3.) The learned Appellate Court has, however, set aside the conviction of the petitioner as recorded by the learned Trial Court of the offence punishable under Sec. 411 read with Sec. 34 of the Indian Penal Code.