BINAY KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Avishek Prasad, learned counsel appearing on behalf of the petitioner.

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

(3.) This revision application is directed against the order dated 18.07.2013 passed by learned 3rd Additional Sessions Judge, Hazaribagh in Cr. Appeal No. 33 of 2013, by which the appeal filed by the petitioner was dismissed, which was preferred against the judgment dated 30.01.2013 passed by the learned Sub-Divisional Judicial Magistrate, Hazaribagh in connection with G.R. Case No. 2766 of 2011 (T.R. Case No. 1077/2013) arising out of Chauparan P.S Case No. 83/2011, wherein the petitioner has been convicted for the offence under Section 394/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of three years with a fine of Rs. 10,000/- and in default of payment of fine, the petitioner has to serve the sentence of simple imprisonment of six months.