- (1.) Heard learned counsel for the parties.
(2.) This application is directed against the judgment dated 22.02.2005 passed by the learned Additional Sessions Judge, F.T.C. - VI, Dhanbad in Criminal Appeals No. 236 of 2004, 241 of 2004 and 242 of 2004 whereby and whereunder the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 1st Class, Dhanbad in G. R. Case No. 1254 of 2003 by which the petitioner has been convicted for the offence under Sections 457, 380 as well as 411 of the Indian Penal Code and sentenced to undergo various terms of imprisonments has been affirmed.
(3.) The allegation made in the First Information Report is that while the informant was sleeping in his house he awoke suddenly at about 03:00 A.M. and found the door of southern room broken. It is alleged that the neighbours were informed and it was detected that articles were lying scattered and several articles were found missing.;