RAMBHA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Choudhary, the learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Shailesh Kumar Sinha, the learned A.P.P. appearing on behalf of Opposite Party-State.

(3.) This criminal revision petition is directed against the judgment dated 07.10.2013 passed by the learned 4th Additional Sessions Judge, Deoghar in Cr. Appeal No. 17 of 2011 whereby and whereunder the judgment of conviction and the order of sentence passed by the learned trial court was affirmed and the appeal was dismissed.