MANOJ DUTT DEV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) Learned counsel for the petitioner submits that this criminal appeal has been filed against the judgment of conviction and sentence dtd. 29/5/2024 passed in S.C./S.T. Case No. 08/2014 arising out of Latehar Mahila P.S. Case No. 33/2013 corresponding to G.R. case No. 767/2013 passed by the learned Additional Sessions Judge-1-Cum-Special Judge SC/ST Act, Latehar whereby and whereunder the learned Trial Court has convicted the appellant Under Sec. 448 and 354 of the I.P.C. and sentenced him to undergo R.I. for 6 (Six) months for the offence punishable u/s 448 of the LP.C., further sentenced to undergo R.I. for 3 (three) years with fine Rs.5,000.00 (Rs. Five Thousand) for the offence punishable u/s 354 of the LP.C.

(3.) Learned counsel for the appellant submits that I.A. No. 6258 of 2024 has been filed seeking confirmation of provisional bail which has been granted by the learned court vide order dtd. 29/5/2024 which is going to expire on 28/7/2024. The learned counsel submits that the records from the concerned court be called for and he undertakes not to seek unnecessary adjournment once the matter is fixed for hearing.