NAVLESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner has moved the Court against the judgment and order dated 10.04.2018 passed by the Sessions Judge, Lakhisarai in Criminal Appeal No. 24 of 2017 by which the judgment and order of conviction and sentence dated 30.08.2017 passed by the Judicial Magistrate, 1st Class, Lakhisarai in Halsi (Ramgarh Chowk) PS Case No. 2 of 2006, corresponding GR No. 11 of 2006, has been upheld.

(3.) The petitioner and another co-accused, were charged under Sections 341/323/337/504/34 of the Indian Penal Code and upon trial were acquitted under Sections 337 and 504 of the Indian Penal Code but convicted under Sections 323 and 341 of the Indian Penal Code and were given benefit under Section 3 of the Probation of Offenders Act, 1958 by letting them off after due admonition. In Criminal Appeal No. 24 of 2017 filed by the petitioner and the other co-accused the judgment of the trial Court has been upheld.