RAUTU BODRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prashant Pallav, learned counsel for the petitioner along with Mr. Navneet Sahay, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Saket Kumar, learned A.P.P. appearing on behalf of the opposite party-State.

(3.) The present revision application is directed against the judgment dtd. 28/1/2005 passed in Criminal Appeal No. 82 of 2000 by the learned 1 Class Additional Sessions Judge, Chaibasa by which the learned appellate court has dismissed the appeal preferred by the petitioner. The petitioner and the co-accused Dumbi Ichaguttu were convicted under Ss. 409, 467, 468 and 120-B of Penal Code, 1860 vide judgment and order of sentence dtd. 1/9/2000 and the petitioner was sentenced to undergo Rigorous Imprisonment for three years under Sec. 409 I.P.C.; Rigorous Imprisonment for two years under Sec. 467 of Penal Code, 1860; Rigorous Imprisonment for two years for offence under Sec. 468 of Penal Code, 1860 and Rigorous Imprisonment for two years for offence under Sec. 120-B of Penal Code, 1860 and a fine of Rs.5,000.00 was also imposed upon the petitioner. The judgment of conviction was passed by learned Judicial Magistrate, 1 Class, Chaibasa, Singhbhum West in Chaibasa Muffasil P.S. Case No. 91 of 1994 corresponding to G.R. Case No. 419 of 1994. The petitioner had filed Criminal Appeal No. 82 of 2000 against judgment of his conviction and the co-accused had filed Criminal Appeal No. 77 of 2000 and both the appeals were taken up together and decided by the impugned appellate court's judgment dtd. 28/1/2005.