RAJESH KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anurag Kashyap, learned counsel appearing for the petitioner.

(2.) Heard Mr. Vibhuti Sahay, learned counsel appearing on behalf of the Opposite Party- State.

(3.) This criminal revision petition has been filed against the judgment and order of conviction and sentence dated 04. 04.2014 passed by the learned Addl. Sessions Judge-II, Sahibganj in Cr. Appeal No. 59 of 2013 whereby the judgment and order of conviction and sentence dated 04.05.2013 passed by learned Judicial Magistrate, 1st Class, Sahibganj in connection with G.R. Case No. 440 of 2010 corresponding to T.R. Case No. 24 of 2013 convicting and sentencing the petitioner under Section 279 of the Indian Penal Code to undergo Rigorous Imprisonment for 6 months with fine of Rs. 1000/- and in default of payment of fine to undergo Rigorous Imprisonment for one month and also under Section 304A of the Indian Penal Code to undergo Rigorous Imprisonment for two year and to pay a fine of Rs. 5000/- and in default of payment of fine to undergo Rigorous Imprisonment for a period of 4 months, has been confirmed by the appellate court and the appeal filed by the petitioner has been dismissed.