SABDAR MIYAN @ SABDAR MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This revision is directed against the judgment dated 16.10.2015 passed by learned Additional Sessions Judge-IV, Giridih in Criminal Appeal No. 49 of 2013 with Criminal Appeal No. 50 of 2013, whereby he dismissed the appeal and confirmed the judgment of conviction and order of sentence passed by Judicial Magistrate, 1st Class, Giridih in T.R. No. 1679 of 2013 corresponding to G.R. No. 651 of 2003.

(2.) At the outset, learned counsel for the petitioner submits that petitioner confine his prayer only with respect to order of sentence passed by the learned court below.

(3.) Under the said circumstance, I heard counsels for the parties on the point of sentence. It appears that the petitioner has been convicted under Sections 147, 149, 323, 341, 342, 452 & 506 of the I.P.C. It further appears that for the offence under Sec. 147 of the I.P.C, petitioner has been sentenced to undergo R.I. for six months, whereas he has been sentenced to undergo S.I. for 15 days for the offence under Sec. 341 of the I.P.C. and three months R.I. for the offence under Sec. 342 of the I.P.C. and learned court below has further sentenced the petitioner to undergo R.I. for three months under Sec. 323 of the I.P.C. The court below further sentenced the petitioner to undergo R.I. for six months for the offence under Sec. 506 of the I.P.C. The court below further sentenced the petitioner to undergo R.I. for two years with fine of Rs. 1,000.00 under Sec. 452 of the I.P.C. and in default of payment of fine, R.I. for one month.