Rajesh Singh Chauhan, J. - (1.) Heard Sri H.R. Shukla, learned counsel for the revisionist and learned Additional Government Advocate for the State.
(2.) The order under challenge is the judgment and order dated 22.03.2002 passed by the learned Additional Chief Judicial Magistrate (Railways), Gonda, in Criminal Case No.32/88, bearing Crime No.19/87, under Section 409 I.P.C. Police Station-G.R.P. Gonda, District Gonda, whereby the revisionist has been convicted and sentenced two years rigorous imprisonment along with fine of Rs.2,000/- for the offence punishable under Section 409 I.P.C., failing to deposit the fine, two months simple imprisonment was also awarded to the revisionist.
(3.) The revisionist has also assailed the order dated 31.10.2003 passed by the learned Additional Session Judge (FTC-III), Gonda, in Criminal Appeal No.34/2002 rejecting the appeal of the revisionist upholding the order dated 22.03.2002 passed by learned trial court.;