MOFIL KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal revision has been filed against the Judgment dtd. 17/9/2016 passed by the learned 2nd Additional Sessions Judge, Latehar in Criminal Appeal No.30/2012 whereby and whereunder the criminal appeal has been dismissed. The Judgment of conviction and the order of sentence dtd. 6/9/2012 passed by the learned Railway Judicial Magistrate, Daltonganj in R.P. Case No.19/2003 / Tr. No.19/2012 has been affirmed.

(3.) The learned Trial Court has convicted the petitioner under Sec. 3 of the Railway Property (Unlawful Possession) Act, 1966 [hereinafter referred to as R.P.(U.P.) Act] and has sentenced him to undergo Rigorous Imprisonment for two years with fine of Rs.2,000.00and in default of payment of fine, to undergo R.I. for one year under Sec. 3(b) of R.P.(U.P.) Act and the period already undergone in jail custody was directed to be set off.