Kailash Prasad Deo, J. - (1.) Heard, learned counsel for the appellant, Mr. B. K. Sinha and Mr. Arun Kumar Pandey, learned Additional Public Prosecutor appearing for the State.
(2.) The instant Criminal appeal is directed against the judgment of conviction dated 08.09.2003 and order of sentence dated 10.09.2003, passed by the learned Sessions Judge, Jamtara, in Sessions Case No.483 of 2001 (arising out of Mihijam P. S. Case No. 72 of 1998 dated 01.05.1998, corresponding to G. R. No. 159 of 1998), whereby the sole appellant, Saiyad Raju has been convicted by the learned trial court for the offences committed under Sections 354 and 454 of the Indian Penal Code and awarded simple imprisonment for two years for the offence committed under section 354 IPC and imprisonment for two years for the offence committed under section 454 IPC along with a fine amount of Rs. 500/- and in default of payment of fine, to further undergo simple imprisonment for a period of six months.
(3.) Being aggrieved by and dissatisfied with the judgment of conviction and order of sentence, the present Criminal appeal has been preferred on 27.09.2003, which was admitted on 30.09.2003 and by the same order, provisional bail of the appellant was confirmed and since then, this case is pending before this Hon'ble Court.;