TUPLAL @ TUKLAL SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shree Nivas Roy, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Tapas Roy, learned counsel appearing on behalf of opposite party-State.

(3.) The present criminal revision petition is directed against the judgment dated 19th October, 2011 passed by the learned Sessions Judge, Giridih in Criminal Appeal No. 63 of 2010, whereby the appeal filed on behalf of the petitioner has been dismissed. The judgment of conviction dated 20.08.2010 was passed by the learned Sub-Divisional Judicial Magistrate, Giridih in G.R. Case No. 2062/2006 (T.R. No. 180/2010) arising out of Dhanwar P.S. Case No. 136/2006), whereby the petitioner was convicted under Section 498-A of the Indian Penal Code and sentenced to undergo simple imprisonment for six months and pay a fine of Rs. 200/- and in default of fine, the petitioner has been directed to undergo imprisonment for 15 days. Arguments of the Petitioner