Anubha Rawat Choudhary, J. - (1.)Heard Mr. Ranjan Kumar Singh, learned counsel appearing on behalf of the petitioner.
(2.)Heard Mr. Indu Shekhar Gupta, learned counsel appearing on behalf of the Opposite Party-State.
(3.)The present criminal revision petition is directed against the Judgment dated 02.09.2013 passed by the learned Principal Sessions Judge, Pakur in Criminal Appeal No. 36/2012 whereby the learned appellate court affirmed the Judgment of conviction of the petitioner under Section 498A of the Indian Penal Code and the order of sentence and dismissed the appeal. The criminal appeal was preferred against the Judgment of conviction and the order of sentence dated 30.06.2012 passed by the learned Judicial Magistrate, First Class, Pakur in P.C.R. Case No. 197 of 2001 / T.R. No. 131 of 2012 whereby the petitioner was convicted for committing the offence under Section 498A of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for one year and a fine of Rs.500/- only and in default of payment of fine, he was directed to further undergo simple imprisonment for one month and the benefit of set off under Section 428 of Cr.P.C. was extended to the petitioner. Arguments on behalf of the petitioner