SALUKA DEOGAM Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. Sanjay Kumar Srivastava, learned counsel appearing on behalf of the opposite party State.

(3.) This criminal revision application has been filed against judgment dated 27.08.2013 passed by learned Sessions Judge, West Singhbhum at Chaibasa in Criminal Appeal No.72 of 2013 whereby he has dismissed the appeal filed by the petitioner and upheld the judgment of conviction and order of sentence dated 05.07.2013 passed by learned Judicial Magistrate, 1st Class at Chaibasa in G.R. Case No.553 of 2010 arising out of Muffasil P.S Case No.112 of 2010 so far it relates to conviction under Section 420 of Indian Penal Code.