RAJINDRA BHUIYAN @ RAJENDRA DAS, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Rongon Mukhopadhyay, J No one appears on behalf of the petitioner. However, Mr. Anand Kumar Pandey, learned A.P.P. is present.

(2.) As this matter is pending since 2008, same is being disposed of based on the materials available on record.

(3.) This application is directed against the judgment dated 12.8.2008, passed by the learned Sessions Judge, Dhanbad in Cr. Appeal No. 237 of 2007, whereby and whereunder the judgement and order of conviction and sentence dated 27.9.2007, passed by the learned Judicial Magistrate, 1st class, Dhanbad in Jogta P.S. Case No. 48 of 2001 convicting the petitioner for the offence under section 384 of the Indian Penal Code and sentencing him to undergo R.I. for three years along with a fine of Rs. 500.00has been affirmed.