SALIM KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Yogesh Modi, the learned amicus curiae appearing on behalf of the petitioner.

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

(3.) The present criminal revision petition has been filed against the judgement of confirmation dated 15.05.2012 passed by the learned Additional Sessions Judge-I-cum-Special Judge, Dhanbad in Criminal Appeal No. 118/2012. The trial court's judgement is dated 29.02.2012 passed in R.P. Case No. 157/1993, T.R. No. 14 of 2012 by the learned Additional Railway Magistrate, Dhanbad.