PREM MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears for the petitioner, however, Mrs. Vandana Bharti, 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.) The petitioner is aggrieved by the judgment dated 05.08.2008 passed in Criminal Appeal No. 19 of 2007 by the learned Sessions Judge, Palamau at Daltonganj whereby and whereunder the judgment and order of conviction and sentence dated 18.01.2007 passed by the learned Railway Judicial Magistrate, Daltonganj in R.P. Case No. 22 of 2002 by which the petitioner has been convicted for the offence under Section 3(a) of the R.P.(U.P.) Act and sentenced to undergo R.I. for one year has been affirmed.