AWADHESH DAS Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Additional Public Prosecutor representing the State.

(2.) The petitioner is aggrieved by judgment and order, dated 004.2013, passed, in Criminal Appeal No. 111 of 2011, by the learned Additional Sessions Judge IV, Danapur (Patna), whereby he has reversed the judgment and order of conviction and sentence, dated 25.03.2011, passed by learned Judicial Magistrate, 1st Class, Jamui, in Complaint Case No. 255 (C) of 1999, giving rise to Trial No. 14 of 2010.

(3.) Learned Judicial Magistrate, 1st Class, Jamui, after recording conviction of Opposite Party Nos. 2, 3 and 4 of the offence punishable under Section 379 of the Indian Penal Code, had sentenced them to undergo rigorous imprisonment for a period of two years and a fine of Rs. 2,000/-, in default of payment of fine, they were directed to undergo rigorous imprisonment for a further period of six months.