- (1.) On repeated call none appears on behalf of petitioner. Considering that the case is of the year 1990 Mr.Pankaj Kumar is appointed as Amicus Curiae to assist the Court.
(2.) Mr. Shekhar Sinha, learned A.P.P. is in attendance.
(3.) This application is directed against the judgment and order dated 24.08.1998 passed by 7th Addl. Judicial Commissioner, Ranchi in Cr.Appeal NO.65/95 whereby the order of conviction and sentence passed by Sub-Divisional Judicial Magistrate, Ranchi in R.P.Case NO.03/1987 convicting the petitioner under Section 3(1) of R.P.(U.P) Act and sentencing him to undergo R.I for one year has been up-held.;