Anubha Rawat Choudhary, J. - (1.) Heard Mr. Abhishek Kumar Dubey, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Sanjay Kumar Srivastava, learned A.P.P. appearing on behalf of the State.
(3.) This petition has been filed for the following reliefs:- (i) Against the judgment and order of conviction and sentence dated 18.12.2012 passed by Sri Shyam Lal Saroj, learned C.J.M. Seraikella in G.R. Case No. 991 of 2009 whereby the learned trial court has been pleased to held the petitioner guilty of having committed offence under Section 379/411/461 of the Indian Penal Code and has been sentenced to undergo R.I. for 2 years under Section 461 & 3 years R.I. under Section 411. However the sentences have been directed to run concurrently. (ii) Against the Judgment dated 23.12.2016 passed by Sri Anuj Kumar, learned District and Additional Sessions Judge-II, Seraikella, Kharswan in Criminal Appeal No. 21/2013 whereby under Ld. Lower appellate court has been pleased to dismiss the criminal appeal preferred by the appellant and upheld the judgment and order of conviction and sentence dated 18.12.2012 passed by Sri Shyam Lal Saroj, learned C.J.M. Seraikella, in G.R. Case No. 991/2009. ;