MD. NASIMUDDIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application is directed against the judgment dated 17.04.2013 passed by the learned Sessions Judge, Bokaro in Cr. Appeal No. 55 of 2012, whereby the appeal preferred by the petitioner along with co-convicts, has been partly allowed.

(2.) The learned trial court vide its judgment dated 22.02.2012, passed in G.R. Case No. 190 of 2005 (T.R. No. 164/2012), convicted and sentenced the petitioner along with co-convicts for the offence under Sections 25 (1-b) a/ 35 and 26/35 of the Arms Act.

(3.) The learned appellate court partly allowed the appeal only to the extent that the conviction against the petitioner has been confirmed whereas the co-convicts were acquitted.