BHIM Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. Rohit Sinha, the learned counsel appearing on behalf of the CBI.

(3.) The petitioner has preferred this criminal revision challenging the legality, propriety and correctness of the Judgment dated 24.05.2014 passed by Sri R.K. Choudhary, Addl. Judicial Commissioner-XVI, Ranchi in Criminal Appeal No.188/2013, affirming the judgment of conviction and the order of sentence passed by the learned trial court vide Judgment dated 30.07.2013 passed by Sri Yashwant Prakash, S.D.J.M.-cum-Special J.M. (C.B.I.), Ranchi in R.C. Case No. 18(A)/2006(R) (Tr. No.948/2013) whereby and whereunder the petitioner was convicted under Sections 419 and 420 of IPC and was sentenced to undergo Rigorous Imprisonment for a period of 01 Year under Section 419 of IPC and Rigorous Imprisonment for a period of 02 Years 06 months under Section 420 of IPC and was further sentenced to deposit fine of Rs. 5,000/- under Section 420 of IPC and in default of payment of fine, to undergo simple imprisonment for a period of 02 months. It was further ordered that both the sentences shall run concurrently and the period undergone by the petitioner shall be set off at the time calculation of sentence. Arguments of the petitioner