LAWS(JHAR)-2020-1-153

GOUTAM GHOSH Vs. STATE OF JHARKHAND

Decided On January 16, 2020
GOUTAM GHOSH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

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

(2.) Heard Mrs. Amrita Kumari, learned counsel appearing on behalf of the State.

(3.) This revision application has been filed against the judgment and order dated 26.07.2008 passed by the learned Ist Additional Sessions Judge, Koderma in Cr. Appeal No. 17 of 2006 dismissing the criminal appeal and confirming the judgment of conviction and the order of sentence dated 12.04.2006 in G.R. Case No. 305 of 2002, T. R. No. 220 of 2006 passed by learned Judicial Magistrate, 1st Class, Koderma by which the petitioner was convicted under Section 337 of Indian Penal Code and was sentenced to undergo Rigorous Imprisonment for three months with fine of Rs. 500/- and in default, to undergo imprisonment for 15 days and was further convicted under Section 304-A of Indian Penal Code and was sentenced to undergo Rigorous Imprisonment for a period of two years with fine of Rs. 3000/- and in default, to undergo Simple Imprisonment for three months with a direction that both the sentences shall run concurrently.