Anubha Rawat Choudhary,J. - (1.) Heard Mr. Gautam Kumar, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Ravi Prakash, learned counsel appearing on behalf of the opposite party- State.
(3.) The present criminal revision petition is directed against the judgement dated 05.12.2013 passed in Criminal Appeal No. 94 of 2013 by the learned Principal Sessions Judge, Sahebganj, whereby the appeal filed by the petitioner has been dismissed. The appeal was filed against judgement of conviction and order of sentence dated 02.08.2013 passed by the learned S.D.J.M., Rajmahal in G.R. Case No. 61 of 2011 corresponding to T.R. No. 744 of 2013 whereby the petitioner was held guilty of offence under Sections 406/409 of Indian Penal Code and was sentenced to undergo Rigorous Imprisonment for a period of three years under Section 409 of Indian Penal Code with a fine of Rs. 10,000/- and in default of payment of fine, the petitioner was directed to undergo Simple Imprisonment for two months. Further, for the offence under Section 406 of Indian Penal Code, the petitioner was sentenced to undergo Rigorous Imprisonment for a period of three years with a fine of Rs. 10,000/- and in default of payment of fine, the petitioner was directed to undergo Simple Imprisonment for two months. All the sentences were directed to run concurrently. Arguments of the petitioner ;