(1.) Heard learned counsel for the petitioner, Mr. Arvind Kumar Choudhary and Mr. Manoj Kumar Mishra, learned counsel for the State.
(2.) The instant Criminal Revision is directed against the Order dtd. 4/10/2016 passed by the learned 3rd Additional Sessions Judge, Deoghar in Criminal Appeal No. 23 of 2014 whereby and whereunder the learned Additional Sessions Judge has been pleased to dismiss the appeal and confirmed the judgment of conviction and order of sentence dtd. 17/2/2014 passed by learned Judicial Magistrate, 1st Class, Madhupur in G.R. No. 111 of 2008 corresponding to T.R. No. 640 of 2014 arising out of Madhupur P.S. Case No. 36 of 2008 by which the petitioner was found guilty under Sec. 354 of the Indian Penal Code and sentence for Rigorous Imprisonment for two years.
(3.) Factual matrix giving rise to this revision is that on the basis of complaint lodged by one Manisha Surin Madhupur P.S. Case No. 36 of 2008, dtd. 22/2/2008 was registered for the offence under Sec. 354 of the Indian Penal Code against the present petitioner.