SAPAN KUMAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

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

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

(3.) This application is directed against the judgment dtd. 13/6/2008 passed by the learned Sessions Judge, Dhanbad in Criminal Appeal No. 120/2008, whereby and whereunder the judgment and order of conviction and sentence dtd. 23/4/2008 passed by the learned Railway Judicial Magistrate, Dhanbad, in R.P. Case No. 19/95, convicting the petitioner for the offence punishable under Sec. 3(a) of the R.P.(U.P.) Act and sentencing him to undergo R.I. for 3 years has been affirmed.