BABLU TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Chandra S. Pandey, the learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Suchendra Prasad, the learned A.P.P. appearing on behalf of the Opposite Party-State.

(3.) The petitioner has preferred this criminal revision challenging the legality, propriety and correctness of the Judgment dated 26.03.2014 passed by the learned Principal Sessions Judge, Latehar in Criminal Appeal No.01/2014, confirming the judgment of conviction and the order of sentence passed by the learned trial court vide Judgment dated 24.01.2014 passed in G.R. Case No. 493/2009 (Tr. No.130/2013) by the learned C.J.M., Latehar whereby and whereunder the petitioner was convicted and was sentenced to undergo S.I. for six months under Section 279 of IPC, S.I. for six months under Section 337 of I.P.C. and S.I. for one Year under Section 338 of I.P.C. with a direction that all the sentences shall run concurrently and the period, if any, already undergone by the petitioner in jail shall stand set off.