DILIP NONIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears for the petitioner. However, Mrs. Lily Sahay, learned A.P.P. for the State is present.

(2.) As this matter is of the year 2009, the same is being disposed of based on the materials available on record.

(3.) This application is directed against the judgment dated 05.02.2009 passed by the learned Additional Sessions Judge, FTC III, Dhanbad in Criminal Appeal No. 206 of 2008 by which the judgment and order of conviction and sentence dated 17.07.2008 passed by the learned Judicial Magistrate 1st class, Dhanbad in connection with Katras (East Basuria) P. S. Case No. 298 of 2005 corresponding to G. R. No. 4530 of 2005 convicting the petitioner for the offence under Section 411 of Cr.P.C. and sentencing him to undergo R.I. for one year has been affirmed.