SANJAY KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Ashok Kumar, the learned APP appears for the State.

(2.) As would appear from the judgment of the trial Court no one appeared for the complainant when the matter was posted for arguments. In the present proceeding also inspite of service of notice the complainant has not put her appearance. Mr. Kumar Nilesh, the learned counsel for the petitioner submits that in compliance of the order dtd. 4/2/2015 of this Court a copy of the order was sent to the complainant through registered post and Mukhiya of village Sundar Pahari has personally served a copy of the order upon the complainant.

(3.) The petitioner was convicted under Sec. 354 of the Indian Penal Code and sentenced to SI for 9 months by the learned Judicial Magistrate, 1st Class, Dhanbad by judgment dated 6 th September 2011 passed in C.P Case No.225 of 2003 corresponding to T.R. No.870 of 2011.