- (1.) HEARD learned counsel for the petitioner and learned counsel for the State and with their consent, this revision application is being disposed of at this stage itself.
(2.) IN this application, the petitioner has prayed for setting aside the judgment of conviction and sentence dated 7.9.2006 passed by Judicial Magistrate, Singhbhum - East, Jamshedpur in Telco P. S. Case No. 161/2006 corresponding to G.R. Case No. 1583 of 2006 whereby and whereunder, the petitioner has been convicted for the offence under Section 380/411 of the Indian Penal Code and sentenced to undergo RI for a period of 8 months with fine of Rs.2,000/ - and in default to undergo further SI for a period of two months. As it appears that the FIR was lodged and registered as Telco P.S. Case No. 161 /2006 at the instance of Ravindra Kumar Paswan against the petitioner -K. Narayan Rao for allegedly committing the offence under Section 380/411 of the Indian Penal Code. The police, after investigation, submitted charge -sheet on the basis of which, the cognizance was taken by CJM, Jamshedpur on 28.8.2006 under Section 380/411 of the Indian Penal Code. Thereafter, the case was transferred for disposal to the Court of Shri D.C. Awasthi Judicial Magistrate, Jamshedpur.
(3.) THE records of the case was received in the Court of Shri D.C. Awasthi, Judicial Magistrate on 7.9.2006 which is apparent from the order sheet annexed to this revision application. On that day itself, the police papers were supplied to the accused/petitioner which is apparent from the notings in the margin of the order of the Judicial Magistrate dated 7.9.2006.;