Anubha Rawat Choudhary,J. - (1.) Heard Md. Imtiaz Khan, the learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Sanjay Kumar Srivastava, the learned A.P.P. appearing on behalf of the Opposite Party-State.
(3.) The present criminal revision petition is directed against the Judgment dated 06.09.2013 passed by the learned Additional Sessions Judge-II, Sahibganj in Criminal Appeal No. 34/2012 whereby and whereunder the learned appellate court confirmed the Judgment of conviction of the petitioner under Sections 323, 447 and 448 of the Indian Penal Code and also upheld the order of release of the petitioner on admonition extending the benefit of Section 3 of the Probation of Offenders Act passed by the learned trial court and dismissed the criminal appeal.;