Pradeep Kumar, J. - (1.) Heard the learned counsel for the petitioner and learned counsel for the Tata Iron and Steel Company, Jamshedpur as opposite party No. 2.
(2.) The instant revision application is directed against the order dated 27.6.2007 passed by 5th Additional Sessions Judge, East Singhbhum at Jamshedpur in Cr. Appeal No. 270 of 2006 whereby and where-under the Court has dismissed the appeal and confirmed the judgment passed by Special Judge, Economic Offences, Jamshedpur in Cl case No. 1152/2000 whereby the trial Court has found the petitioner guilty for the offence under Section 630 of Companies Act and sentence him to pay a fine of Rs. 1,000/- and in default of payment, to undergo S.I. for two months.
(3.) The petitioner was earlier granted time to vacate the quarter and report the matter. The petitioner has filed a supplementary affidavit stating therein vide Annexure 3 that he has vacated the quarter on 24.1.2008. He has also filed an award passed by the Presiding Officer, Labour Court, Jamshedpur by which he has been reinstated in the service with back wages.;