TARUN KUMAR SINGH, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Hardeo Prasad Singh, learned counsel appearing on behalf of the opposite party-State.

(3.) This criminal revision application has been filed challenging the legality, correctness and propriety of the order dated 24.2.2014 passed in Criminal Appeal No.05 of 2011, corresponding to Koderma (T) P.S. Case No.420 of 2002, further corresponding to G.R. No.696 of 2002 (T.R. No.1125 of 2011), whereby and where under the learned District and Additional Sessions Judge, Sessions Court No. - I, Koderma has been pleased to uphold the decision of the learned trial court for which the appeal was preferred against the judgment of conviction and order of sentence dated 16.03.2011 passed by learned S.D.J.M, Koderma.