SUBODH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.P.P. for the State and learned counsel for the opposite party no.2.

(2.) Present Criminal Revision is directed against the Judgment dtd. 3/1/2015 passed by learned Additional Sessions Judge III, Hazaribag in Criminal Appeal No. 156 of 2009 whereby and whereunder the learned Appellate Court has dismissed the appeal and affirmed the Judgment of conviction and order of sentence dtd. 15/9/2009 passed by learned Judicial Magistrate First Class, Hazaribag in Complaint Case No. 162/99 whereby the petitioner was held guilty for the offence under Sec. 501 IPC and sentenced to undergo Simple Imprisonment of two years along with fine of Rs.500.00 with default stipulation.

(3.) Factual matrix giving rise to this Revision in a narrow compass is that complainant is an old lady and belongs to highly reputed family. Her husband was employee in DVC and posted at Chandrapura, Bokaro. It is alleged that she has constructed a house in Subhash Nagar and living there alongwith family members since 1997. During the construction of the said house few local persons tried to disturb and wanted rangdari tax in the name of road and electricity. It is further alleged that on one fine morning the complainant was going through the "Hazaribag Times" dated 24-30/1/1999 and came to know that in the last page of the paper news column containing her name with an allegation as follows:-