CHANDRAJIT KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) None appears on behalf of the petitioner. However, Mr. Shekhar Sinha, 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 dated 28.08.2003 passed in Criminal Appeal No. 100/98, by the learned Additional Judicial Commissioner, Xth, F.T.C., Ranchi, whereby and whereunder the judgment and order of conviction and sentence dated 24.07.1998 passed by the learned Judicial Magistrate, Ist Class, Ranchi, in connection with Chutia P.S. Case No. 09/97 (Trial No. 47/98), convicting the petitioner for the offences punishable under Sections 304A, 279, 338 and 427 of the Indian Penal Code and sentencing him to undergo R.I. for 2 years and a fine of Rs. 500/- under Section 304A of the Indian Penal Code has been affirmed.