Kailash Prasad Deo, J. - (1.) Heard Mr. Shailesh, learned counsel appearing on behalf of the appellant assisted by Mr. Ashish Kumar, Advocate.
(2.) Heard Mrs. Vandana Bharti, learned Additional Public Prosecutor appearing on behalf of the State.
(3.) Present Criminal Appeal has been preferred against the judgment of conviction dated 01.09.2004 and order of sentence dated 7.09.2004 passed by learned Additional Sessions Judge-XIII, Dhanbad, passed in Sessions Trial No. 242 of 1989, whereby the appellant, Sanjay Das has been convicted for the offence committed and punishable under Section 366 of the Indian Penal Code and awarded rigorous imprisonment for 7 years and also a fine of Rs. 500/- in default of payment of fine, the appellant shall undergo further rigorous imprisonment for three months.;