CHOKRO MUNDARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This revision application is being disposed of at the stage of admission itself.

(3.) The petitioner namely Chokro Mundari has preferred this revision application against the judgment dtd. 5/1/2016, passed by Sri Pradeep Kumar Srivastava, learned Sessions Judge, West Singhbhum at Chaibasa (as His Lordship was the then), in Cr. Appeal No.78/2015, whereby and wherein, the learned Sessions Judge, Chaibasa, affirmed the Judgment of conviction and order of sentence dtd. 5/10/2015 passed by Sri Vishal Srivastava, learned Judicial Magistrate 1st class, West Singhbhum at Chaibasa, in connection with Muffasil (Pandrasali O.P) P.S Case No.19/2011 corresponding to G.R No.59/2011, holding the petitioner guilty of the offence under Ss. 304-A and 279 of the Indian Penal Code and thereby sentencing him to undergo simple imprisonment for one year for the offence under Sec. 304-A of the I.P.C and simple imprisonment for two months for the offence under Sec. 279 of the I.P.C. Both the sentences were ordered to run concurrently.