ANUBHA RAWAT CHOUDHARY, J. - (1.) Heard Mr. Zaid Ahmad, the learned counsel appearing on behalf of the petitioner.
(2.) Heard Ms. Lily Sahay, learned A.P.P. appearing on behalf of the Opposite Party- State.
(3.) This criminal revision petition has been filed by the petitioner against the Judgment dated 10.07.2014 passed by the learned Sessions Judge, Dhanbad in Criminal Appeal No.242/2011 whereby and whereunder the conviction of the petitioner under Section 498(A) of Indian Penal Code (hereinafter referred to as 'IPC') was upheld and the sentence of the petitioner was reduced to rigorous imprisonment for one year and he was directed to pay fine of Rs.3,000/-, failing which the petitioner was directed to undergo simple imprisonment for fifteen days.;