MUKTAR ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) As this case is pending since the year 2006, same is being disposed of on the basis of the materials available on record.

(3.) This application is directed against the judgment dated 24.02006, passed by the learned Additional Sessions Judge-cum-Fast Track Court, Gumla in Criminal Appeal No. 7 of 2005, by which judgment and order of conviction and sentence dated 17.1.2005, passed by the learned Judicial Magistrate, 1st Class, Gumla in T.R. No. 273 of 2005 convicting the petitioner for the offence under sections 380, 411 and 457 of the Indian Penal Code and sentencing him to various terms has been affirmed.