Rongon Mukhopadhyay, J. - (1.) Heard Mr. Sanjay Kumar, learned counsel for the petitioner and Mr. Awnish Shankar, learned A.P.P. for the State.
(2.) This revision application is directed against the judgment dated 03.01.2001 passed in Criminal Appeal No. 5 of 1997 by the learned 1st Additional Sessions Judge, Bokaro at Chas whereby and whereunder the judgment and order of conviction and sentence dated 16.12.1996 passed by the learned Judicial Magistrate 1st Class, Chas, Bokaro in G.R. Case No. 27-B/1991 (T.R. No. 154/1996) by which the petitioner was convicted for offences punishable u/Ss. 323, 341 and 448 of the Indian Penal Code and sentenced to undergo S.I. for one month and S.I. for three months has been affirmed.
(3.) The prosecution story as would appear from the First Information Report is that the informant was scolding her children which was mistaken by the petitioner that the informant was abusing them, had pulled her out of her house and has also assaulted her with fists and slaps. The daughter of the informant was also assaulted when she had tried to intervene.;