LAKHICHARAN MAHATO, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This criminal revision application has been filed against the judgment dated 24.07.2014 passed in Cr. Appeal No. 29/2011 by the learned Principal District & Sessions Judge, Seraikella-Kharswan, by which the conviction of the petitioner vide judgment dated 11.04.2011 passed in G.R. Case No. 875/2008 by the learned Chief Judicial Magistrate, Seraikella under Sections 323 and 341 of the Indian Penal Code has been upheld. However, the learned appellate court modified the sentence and released the petitioner on probation on his entering into a bond of Rs. 10,000/- with two sureties of the like amount each with a condition that he will appear and receive the sentence when called upon during the period of two years and in the meantime, the petitioner shall maintain peace and have a good behaviour for a period of two years.

(3.) The learned counsel for the petitioner submitted that during the pendency of this case, the records of the case was called for from the learned court below, but the petitioner was arrested and he has furnished the bond as directed by the learned appellate court. However, he submitted that the petitioner has a good case and it may be decided on merits.