Rongon Mukhopadhyay, J. - (1.) Heard Mr. Anup Kr. Mehta, learned counsel for the petitioner. No one appears on behalf of the opposite parties.
(2.) This revision application is directed against the judgment, dated 09.02.2005 passed by the learned Additional Judicial Commissioner F.T.C., Khunti, Ranchi, in Criminal Appeal No. 45 of 2002, whereby and whereunder the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, Khunti Ranchi in Complaint Case No. 18 of 2000, corresponding to Trial No. 102 of 2002, by which the petitioner had been convicted for offences punishable u/S. 493 of the Indian Penal Code and sentenced to undergo S.I. for one year and a fine of Rs. 200/- has been affirmed.
(3.) The allegation made in the First Information Report is that the petitioner and the opposite party No. 2 were on intimate terms and on the pretext that marriage of the opposite party No. 2 was to be solemnized the petitioner had established sexual relationship with the opposite party No. 2. It is alleged that a Bachan Data ceremony was held which was performed by the priest of Torpa Catholic Church. Subsequently the complainant gave birth to a male child on 12.02.1999. It is alleged that the petitioner on one pretext or the other had postponed the marriage to be solemnized and finally he declined to solemnize marriage with the opposite party No. 2.;