MAHESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. Arup Kumar Dey, learned counsel appearing on behalf of the opposite party-State.

(3.) Present revision application has been filed against the judgment dtd. 28/2/2012, passed by learned Sessions Judge-I, Jamshedpur in Cr. Appeal No. 241 of 2009, whereby the appeal filed by the petitioner has been dismissed.