UDAY PRASAD CHAUDHARY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner no. 1 is a Constable in Bihar Police. Both the petitioners stood convicted of the offences punishable under Sec. 448, 385 and 504 of the Indian Penal Code, by the judgment and order, dated 23.01.2014, passed by the learned Judicial Magistrate, 1st Class, Munger, in Trial No. 697 of 2014, arising out of G. R. No. 256 of 2008. After having convicted the petitioners, learned Judicial Magistrate, 1st Class, Munger, has given them benefit of Sec. 3 of the Probation of Offenders Act, 1958, and has released them after due admonition, with a direction not to repeat it in future.

(2.) The appeal, preferred by the petitioners came to be dismissed by the judgment and order, dated 14.01.2015, passed by the learned 3rd Additional Sessions Judge, Munger, upholding the judgment and order of the learned Trial Court, as noted above.

(3.) Heard Mr. Deepak Kumar, learned Counsel for the petitioners and Mr. Abhay Kumar No. 1, learned Additional Public Prosecutor, representing the State.