AMIT KUMAR GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shresth Gautam, learned counsel for the petitioner and Mr. Krishna Shankar, learned A.P.P. for the State.

(2.) This application is directed against the judgment dated 23.06.2014 passed by the learned Additional Sessions Judge-Ist, Sahibganj in Criminal Appeal No. 95/2013, whereby and whereunder the judgment and order of conviction dated 008.2013 passed in connection with Borio (Jirwabari) P.S. Case No. 19/2010, corresponding to G.R. Case No. 38/2010 (T.R. No. 81/2013), by the learned SubDivisional Judicial Magistrate, Sahibganj, convicting the petitioner for the offence punishable under Section 420 of the Indian Penal Code has been affirmed whereas the sentence of R.I. for 1 year and a fine of Rs. 5,000/- has been modified and the petitioner has been directed to be released on furnishing a bond of Rs. 5,000/- for keeping peace and good behavior for a period of two years.

(3.) The prosecution story in brief is that a letter dated 10.01.2010 from S.P., Dhanbad was received in the office of S.P., Sahibganj regarding information about the petitioner. It has been alleged that the petitioner was appointed in Dhanbad Police force as a constable having District Brass No. 934. The petitioner was also working in Sahibganj Police Force having District Brass No. 387. An information was sought for about the petitioner from Sahibganj Police which was supplied. It has been alleged that on 07.02.2010 S.P., Dhanbad had informed his counter part at Sahibganj that the petitioner has joined at Sahibganj as a constable without his resignation and he was taking salary from both the places. It was alleged that the petitioner had secured employment in both the places by giving different birth certificates.