RAJ KISHOR MONDAL, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Binod Singh, the learned counsel appearing on behalf of the petitioner alongwith Ms. Satakshi, Amicus.

(2.) Heard Mr. Tarun Kumar, the learned A.P.P. appearing on behalf of the Opposite Party-State.

(3.) The present criminal revision petition is directed against the Judgment dated 30.06.2014 passed by the learned Additional Sessions Judge-1st, Jamtara in Criminal Appeal No. 07/2013, whereby and whereunder the appeal was dismissed and the judgment of conviction and the order of sentence passed by the learned trial court was upheld.