PAHALU SAHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these criminal revision petitions arise out of the same Judgment passed by the learned trial court and therefore, both the cases were heard together and are being disposed of by this common judgment. Cr. Revision 305 of 2002 has been filed by the informant of the case against the judgement of learned trial court and Cr. Revision no. 1073 of 2013 has been filed by the 7 out of 11 convicts against the judgement of the appellate court confirming the judgement and sentence of the trial court. No separate revision has been filed by the informant of the case against the appellate court's judgement.

(2.) Heard Mr. Manish Kumar, the learned counsel appearing on behalf of the petitioners in Cr. Rev. No. 1073 of 2013.

(3.) Heard Mr. Rajeeva Sharma, the learned Senior counsel who has also assisted this Court in the matter.