Rongon Mukhopadhyay, J. - (1.) No one appears on behalf of the petitioner. However, Mr. P. K. Appu, learned A.P.P., is present.
(2.) As this matter is pending since 2005 as such the same is being disposed of based on the material available on record.
(3.) This application is directed against the judgment dated 31.01.2005 passed in Criminal Appeal No. 1 of 2005 by the learned Sessions Judge, West Singhbhum at Chaibasa whereby and whereunder the judgment and order of conviction and sentence passed by the learned Chief Judicial Magistrate, Chaibasa in G. R. Case No. 26 of 2004 by which the petitioner has been convicted for the offence punishable under Section 387 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of five years as also a fine of Rs. 4,000/- has been affirmed.;