SANTU MIRDHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears on behalf of the petitioner. However, Mr. Shekhar Sinha, learned A.P.P. for the State is present.

(2.) Since, this matter is pending for more than a decade, the same is being disposed of based on the materials available on record.

(3.) This application is directed against the judgment dated 22.12.2004 passed in Cr. Appeal No. 15 of 1987/382 of 2001 by the learned Additional Sessions Judge 4, FTC, Jamtara whereby and where under the judgment and order of conviction and sentence dated 20.12.1986 passed by the learned Judicial Magistrate 1st class, Jamtara in T. R. No. 1276 of 1986 by which the petitioner has been convicted for the offence punishable under Section 147 and 323 of I.P.C. and sentenced to undergo S.I. for 3 months has been affirmed.