- (1.) Heard Ms. Ashmita Shrivastava, learned Amicus appearing on behalf of the petitioner.
(2.) Heard Md. Hatim, learned counsel appearing on behalf of the State.
(3.) This revision application has been filed against the order dated 21.06.2014 passed by the learned Additional Sessions Judge-I, Bermo at Tenughat in Criminal Appeal No.109 of 2007 whereby the learned appellate court has upheld the judgment dated 05.10.2007 passed by the Learned Judicial Magistrate, Ist Class, Bermo at Tenughat in Gomia P.S Case No.94 of 2005 corresponding to G.R No.839 of 2005 (T.R No.685 of 2007) whereby the petitioner was convicted under section 379 of Indian Penal Code and was sentenced to undergo rigorous imprisonment for 3 years and a fine of Rs.1,000/- and in default of payment of fine, to undergo simple imprisonment for one month only. Arguments for the petitioner;