MANSUR MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears on behalf of the petitioner. However, Mr. Ram Prakash Singh, learned A.P.P., is present.

(2.) As this case is pending since the year 2005 the same is being disposed of based on the materials available on record.

(3.) This application is directed against the judgment dated 25-1-2005 passed by the learned IVth Additional Sessions Judge, Jamtara in Criminal Appeal No. 13 of 2003 whereby and where-under the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 1st Class, Jamtara, in P.C.R. Case No. 8 of 1998 whereby and where-under the petitioner has been convicted for the offence under Section 498-A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two years has been affirmed.