ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. L.K. Tiwari, the learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Suraj Verma, learned A.P.P. appearing on behalf of the Opposite Party-State.
(3.) The present criminal revision petition is directed against the Judgment dated 04.09.2013 passed by the learned Sessions Judge, West Singhbhum at Chaibasa in Criminal Appeal No. 78/2013, whereby and whereunder the learned appellate court modified the conviction and sentence of the petitioner passed by the learned trial court and convicted him under Sections 376/511 of the Indian Penal Code and sentenced him to undergo Rigorous Imprisonment for 31/2 years for the offence under Sections 376/511 of the Indian Penal Code and to pay fine of Rs. 5,000/- and in default of payment of fine, to further undergo Simple Imprisonment for 03 months and if the fine amount is realized, the same was directed to be given to the Informant and dismissed the appeal.;