SUSHIL MARANDI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. Vishwanath Ray, learned counsel appearing on behalf of the opposite party- State.

(3.) The present revision petition is directed against the order dated 05.02.2011 passed by the learned Sessions Judge, Pakur in Criminal Appeal No.51 of 2008, whereby he has been pleased to partly allow the appeal by modifying the sentence passed by the learned trial court.