LALIT MOHAN GILUA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears on behalf of the petitioner. However, Mr. S. K. Srivastava, learned A.P.P. 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 27.02.2008 passed in Criminal Appeal No. 1 of 2008 by the learned Sessions Judge, Chaibasa by which the judgment and order of conviction and sentence dated 04.12.2007 passed by the learned Judicial Magistrate 1st class, Porahat, Chaibasa in connection with Chakradharpur P. S. Case No. 35 of 2006 corresponding to G. R. No. 82 of 2006 convicting the petitioner for the offences under Sections 341 and 427 of I.P.C. and sentencing him to undergo R.I. for 6 months and under Sections 325 & 452 of I.P.C. and sentencing him to undergo S.I. for 15 days has been affirmed.