- (1.) Heard the learned counsel for the petitioner, learned counsel for the C.B.I. as well as the State on the application u/S. 5 of the Limitation Act at flag 'X' and also on the main application and with their consent, the whole matter is being disposes of on merit.
(2.) This Revision application has been filed against the judgment of conviction and sentence passed by the Special Judicial Magistrate, C.B.I. Ranchi in R. C. Case No. 10/1978 by which the learned Magistrate convicted the petitioner for the offence under Section 120B read with Section 420, IPC and also under Section 120B, IPC and sentenced him to undergo Rigorous Imprisonment for six months and fine of Rs. 1,000/- and in default three months Rigorous Imprisonment u/S. 120B read with Section 420, IPC and further he sentenced u/S. 120B for a period to undergo Simple Imprisonment for three months.
(3.) The case was registered against thepetitioner and others for committing cheating and forgery in respect of submission of forged bills and drawing a sum of Rs. 70,000/- by way of committing cheating and forgery. The C.B.I. after completing the investigation, submitted chargesheet. The petitioner namely, Jitendra Nath Mangia appeared before the Court below and pleaded guilty. Thereafter, his statement u/S. 313, Cr. P.C. was recorded by the Magistrate. After hearing both sides, the learned Magistrate convicted the petitioner and sentenced him to undergo R. I. the manner, as stated above.;