ABHINAV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the State.

(2.) The petitioner has been convicted by the learned Judicial Magistrate, 1st Class, Darbhanga under Section 394 of the Indian Penal Code and has been sentenced to undergo simple imprisonment for two years, to pay a fine of Rs. 1,000/- and in default to payment of fine, to further suffer simple imprisonment for a period of one month, by judgment and order dated 21.9.2013 passed in T.R. No. 1915 of 2013, arising out of Laheriasarai (Benta) P.S. Case No. 505 of 2010.

(3.) Against the aforesaid judgment and order of conviction, the petitioner preferred an appeal before the learned District & Sessions Judge, Darbhanga vide Cr. Appeal No. 72 of 2013, but the Appellate Court, vide judgment dated 6.1.2015 affirmed and upheld the judgment and order of conviction by the Trial Court.