ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Sudhanshu Kumar Deo, learned counsel appearing on behalf of the petitioner in Cr. Rev. No. 949 of 2013. He is appearing on behalf of the opposite party no. 2 in Cr. Rev. No. 913 of 2013.
(2.) Heard Mr. Prakash Chandra, learned counsel appearing on behalf of the petitioner in Cr. Rev. No. 913 of 2013. He is appearing on behalf of the opposite party no. 2 in Cr. Rev. No. 949 of 2013.
(3.) Cr. Rev. No. 913 of 2013 has been filed by the convict and Cr. Rev. No. 949 of 2013 has been filed by the informant of the case. These two criminal revision petitions arise out of judgement dated 10.07.2013 passed in Criminal Appeal No. 74 of 2009 by 1st Additional Sessions Judge, Deoghar whereby the learned appellate court has dismissed the appeal filed by the accused and has additionally convicted and sentenced the petitioner-accused under Section 323 of Indian Penal Code. The petitioner has been additionally sentenced to undergo Rigorous Imprisonment for six months and fine of Rs. 5,000/- and in default, to undergo Simple Imprisonment for one month under Section 323 of Indian Penal Code. The appellate court confirmed the conviction and sentence of the petitioner for Rigorous Imprisonment for a period of one year under Section 354 of Indian Penal Code.;