RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Sameer Saurabh, learned counsel for the petitioner and Mrs. Laxmi Murmu, learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 22.09.2005 passed by the learned Additional Judicial Commissioner No. XIV, Ranchi in Criminal Appeal No. 167 of 2004 whereby and where under the judgment and order of conviction and sentence dated 30.06.2004 passed by the learned Railway Judicial Magistrate, Ranchi in Case No. C-7=3/2004, corresponding to R.P.F. (Muri) Case No. 1 of 2004 convicting the petitioner for the offence under Section 3(a) of R.P.U.P. Act and sentencing him to undergo S.I. for one year has been affirmed.
(3.) Allegations have been levelled that the informant along with some staff members of the post noticed some persons taking out something heavy from a bush and on seeing the R.P.F. personnel they tried to flee, but one person was apprehended who disclosed his name as Bigan Karmali. The apprehended accused had disclosed the name of the petitioner and thereafter confessed that both of them had stolen some railway iron materials from Harubera Railway Station and got it concealed in 6 old plastic bags near the alleged place of occurrence.;