SHEIKH IMRAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. B.M. Tripathi, learned Senior counsel appearing on behalf of the petitioner along with Mr. Naveen Kumar Jaiswal and Mr. Randhir Ranjan, Advocates.

(2.) Heard Mr. P.D. Agarwal, learned counsel appearing on behalf of the State.

(3.) This criminal revision has been filed for setting aside the order dated 28.05.2014 passed by learned Principal District and Sessions Judge, Seraikella-Kharsawan in Cr. Appeal No. 22/2012 arising out of Seraikella P.S. Case No. 97 of 2010 dated 03.11.2010 which corresponds to G.R. No. 888/2010 registered for offence under Sections 279 and 304A of the Indian Penal Code whereby the order passed by the learned Judicial Magistrate, 1st Class, Seraikella dated 17.01.2012 has been affirmed and for setting aside the judgment dated 17.01.2012 passed by the learned Judicial Magistrate, 1st Class, Seraikella in G.R. No. 888/2010 (T.R. No. 97 of 2012) whereby the petitioner was convicted for offence under Sections 279 and 304A of Indian Penal Code and sentenced to undergo four months Rigorous Imprisonment for the offence under Section 279 IPC and two years Rigorous Imprisonment for offence under Section 304A of the Indian Penal Code. It was further directed by the learned trial court that both the sentences shall run concurrently. Arguments of the petitioner