Rongon Mukhopadhyay, J. - (1.) Heard Mr. Sanjeev Kumar Sahay, learned counsel for the petitioner and Mr. Arun Kumar Pandey, learned A.P.P. for the State.
(2.) This revision application is directed against the judgment dated 26.07.2002 passed by the learned 3rd Additional Sessions Judge, Jamshedpur in Cri. Appeal No. 37-C of 1989 whereby and whereunder the judgment and order of conviction and sentence dated 01.03.1989 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur in G.R. Case No. 721A of 1987 convicting the petitioner for the offences punishable u/S. 7 of the Cinematography Act and u/S. 290 of the Indian Penal Code and sentencing him to undergo R.I. for six months and to pay a fine of Rs. 100/- respectively has been affirmed. 2A. The prosecution story in brief is that on information that in the hall besides house no. 216 regular cinema show was being held on video by selling tickets the place was raided and the petitioner who was trying to flee away was apprehended. It is alleged that 10 tickets were seized from his possession along with colour T.V., V.C.R. cassette of Hindi films and other incriminating articles.
(3.) Based on the aforesaid allegations Sitaramdera P.S. Case No. 29 of 1987 was instituted. Charge sheet was submitted u/S. 63/64 of the Copy Rights Act, u/S. 7 of the Cinematography Act, u/S. 3/7 of the Bihar Cinema Regulation Act and u/S. 420/290 of the Indian Penal Code. After cognizance was taken charge was framed u/S. 7 of the Cinematography Act, u/S. 63 of the Copy Rights Act and u/S. 290 of the India Penal Code. The petitioner was convicted by the learned trial court vide judgment dated 01.03.1989 u/S. 7 of the Cinematography Act and Section 290 of the Indian Penal Code and was sentenced to undergo R.I. for six months and a fine of Rs. 100/- respectively. The petitioner preferred an appeal being Cri. Appeal No. 37-C of 1989 which was however dismissed on 26.07.2002.;