Rongon Mukhopadhyay, J. - (1.) Heard Mr. Vishal Kumar Tiwary, learned counsel for the petitioner and Mrs. Vandana Bharti, learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 04.08.2008 passed in Criminal Appeal No. 22 of 2008 by the learned Judicial Commissioner, FTC, Khunti by which the judgment and order of conviction and sentence dated 14.02.2008 passed by the learned S.D.J.M. in Karra P. S. Case No. 59 of 2003 corresponding to G. R. No. 566 of 2003 convicting the petitioner for the offence under Section 420 of I.P.C. and sentencing him to under R.I. for one year and to pay a fine of Rs. 2,000/- has been affirmed.
(3.) This case was admitted on the question of sentence only on 25.10.2015, but this Court has also considered the merits of the case apart from the quantum of sentence imposed upon the petitioner.;