NIL KANT SINGH MUNDA Vs. SATROGHAN SINGH MUNDA

JUDGEMENT

(1.) PETITIONER has filed the instant revision application against the judgment dated 28-7-1998 passed by the learned Judicial Commissioner, Ranchi in Cr. Appeal no. 19 of 1998 (K), whereby the petitioner's prayer against the judgment of his conviction and sentence passed by Sri R. K. Tuli, judicial Magistrate, 1st Class, Khunti in g. R. No. 277 of 1996 was dismissed.

(2.) HEARD learned counsel for the petitioner and the learned counsel for the State.

(3.) PETITIONER was charged with, tried and convicted for the offence under Sections 448 and 354 IPC and was sentenced to undergo imprisonment for one year for the offence under Section 448 IPC and two years for the offence under Section 354 IPC.