Rongon Mukhopadhyay, J. - (1.) Heard Mr. K. K. Singh, learned counsel appearing for the petitioner and learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 05.06.1998 passed in Criminal Appeal No. 110 of 1995 by the learned VIIIth Additional Judicial Commissioner, Ranchi whereby and whereunder the judgment and order of conviction dated 23.11.1995 passed by the learned S.D.J.M., Ranchi in R.P. Case No. 7 of 1987 convicting the petitioner for the offence punishable under Section 3(a) of R.P.(U.P.) Act and sentencing him to undergo rigorous imprisonment for one year has affirmed.
(3.) The prosecution story in brief is that a raid was conducted in between Muri and Barlanga Railway station. The petitioner was apprehended with four numbers of M.S. Keys which belong to the Railways. After completion of enquiry prosecution report was submitted and cognizance was taken under Section 3 (a) of the Railway Properties (Unlawful Posse) Act, 1966. After framing of charge trial proceeded.;