NITESH CHANDRABANSHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is the informant at whose instance Telaiya PS Case No. 266 of 2007 was registered against the accused Manoj Kumar Chandrabanshi and Tuntun Kumar Chandrabanshi under sec. 420 and 120B of the Indian Penal Code (in short 'IPC').

(2.) By judgment dtd. 15/5/2014 in T.R. No. 33 of 2014, the learned Judicial Magistrate, 1st Class, Koderma convicted and sentenced the accused to RI for two years and fine of Rs.2,000.00 each under sec. 420 IPC and RI for six months and fine of Rs.500.00 each under sec. 120B IPC.

(3.) Both the convicts preferred Criminal Appeal No. 33 of 2014 against the aforesaid judgment of conviction before the Court of sessions and by judgment dtd. 9/2/2015 the District and Additional Sessions Judge Sessions Court No.1, Koderma set aside the judgment of conviction recorded in T.R. No. 33 of 2014 and allowed Criminal Appeal No. 33 of 2014.