MD. ASIN @ MD. YASIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant revision against the acquittal is received after remand by the Apex Court in Criminal Appeal No.51 of 2009, arising out of S.L.P. (Cri.) No. 5185/ 2008, Md. Safdar @ Mastakin & Ors. v. State of Jharkhand & Anr. to this Court. A Division Bench of this Court allowed the revision and remanded the matter to the trial Court for a fresh decision vide judgment dated 29th April, 2008, which was challenged before the Apex Court. The Apex Court was of the view that the judgment allowing the revision was cryptic and sketchy and is devoid of proper reasons and, therefore, the said judgment was set aside.

(2.) We have received the record after remission from the Hon'ble Supreme Court.

(3.) Heard the counsel appearing on behalf of the revisionist i.e. the first informant of the S.T. No. 387/2005, arising out of Dhanwar P.S. Case No. 190/2004 (G.R. No. 2227/2004).