MANTU KUMAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. Ravi Prakash, the learned A.P.P. appearing on behalf of the Opposite Party-State.

(3.) The present criminal revision petition is directed against the judgment dated 28.02.2014 passed by the learned Additional Sessions Judge-II, Sahibganj in Criminal Appeal No. 32 of 2012 whereby and whereunder the learned appellate court affirmed the order passed by the learned Principal Magistrate, Juvenile Justice Board, Sahibganj and dismissed the appeal. The petitioner had preferred the criminal appeal against the order dated 21.03.2012 passed by the learned Principal Magistrate, Juvenile Justice Board, Sahibganj in G.R. No. 246/1997 / E. Case No. 02/2012 (arising out of Ranga P.S. Case No. 24/1996) whereby and whereunder the petitioner was found guilty for the offence under Sections 302/34 of the Indian Penal Code (hereinafter referred to as 'IPC') and was ordered to be sent to Observation Home for 03 years. It was further directed that the period spent by the petitioner in Observation Home/Jail shall be set off. Arguments on behalf of the petitioner