MITHLESH KUMAR Vs. STATE OF JHARKHAND AND ORS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State as also learned counsel for the complainant O.P. No.2.

(2.) This application was admitted by order dated 22.3.2012 and the lower court records were called for.

(3.) The petitioner is aggrieved by Judgment and Order dated 25.2.2010 passed by learned Sub-Divisional Judicial Magistrate, Jamshedpur, in C-1 Case No. 956 of 2006 / T.R. No. 367 of 2010, whereby the petitioner was found guilty for the offence under Section 498-A of the Indian Penal Code and was convicted and sentenced for the same and the appeal filed by the petitioners was also dismissed by the Appellate Court below by Judgment dated 1.12.1011 passed by learned Addl. Sessions Judge-1, Jamshedpur, in Cr. Appeal No. 93 of 2010.