ROHIT KEWAT Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. Arup Kumar Dey, the learned A.P.P. appearing on behalf of the Opposite Party-State.

(3.) The present criminal revision petition is directed against the Judgment dated 16.08.2013 passed by the learned Sessions Judge, Bokaro, Camp at Tenughat in Criminal Appeal No. 128/2012 whereby and whereunder the learned appellate court upheld the conviction of the petitioner under Section 494 of the Indian Penal Code and reduced the quantum of the sentence to Simple Imprisonment for one year and fine of Rs.1,000/- and in default in payment of fine, to undergo Simple Imprisonment for further one month and dismissed the criminal appeal. However, the learned appellate court set aside the conviction and sentence of the petitioner under Sections 498(A) and 323 of the Indian Penal Code.