ASHARFI SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Shilpi Sandil, learned amicus appearing on behalf of the petitioner (since deceased).

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

(3.) This revision application is directed against the judgment dated 02.03.2013 passed by the learned District & Additional Sessions Judge, Ghatshila in Cr. Appeal No. 205 of 2009, whereby the learned appellate court has been pleased to dismissed the appeal filed by the petitioner and upheld the judgment of conviction and sentence dated 18.07.2009 passed by the learned Sub-Divisional Judicial Magistrate, Ghatshila in G.R. Case No. 194 of 1998, whereby the petitioner has been convicted for offence under Section 409 of the Indian Penal Code and was sentenced to undergo Rigorous Imprisonment for a period of two years and six months with a fine of Rs. 9,000/- and in case of default in payment of fine, the petitioner was to serve the sentence of simple imprisonment of four months.