RONGON MUKHOPADHYAY,J. - (1.) No one appears on behalf of the petitioner. However, Mr. Arun Kumar Pandey, learned A.P.P., for the State is present.
(2.) As this matter is pending since the year 2005 the same is disposed of based on the materials available on record.
(3.) This revision application is directed against the judgment dated 27.6.2005 passed by the learned 2nd Additional Sessions Judge, Jamshedpur in Criminal Appeal No. 103 of 2001 whereby and where under the judgment and order of conviction and sentence dated 4.7.2001 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur in connection with C/1 Case No. 142 of 1994 convicting the petitioner for the offence punishable under Section 498-A of the Indian Penal Code and sentencing him to undergo simple imprisonment for one year has been affirmed.;