AUGUST KUMAR MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Amit Kumar Das, the learned counsel appearing for the petitioner.

(2.) Heard Mrs. Vandana Bharti, the learned A.P.P. appearing on behalf of the State-Opposite Party.

(3.) The present criminal revision petition is directed against the Judgement dated 01.10.2013 passed by the learned Additional Sessions Judge-VII, Palamau at Daltonganj in Criminal Appeal No. 90/2008 whereby the learned appellate court affirmed the Judgment of conviction and the order of sentence of the petitioner under Section 497 of the Indian Penal Code passed by the learned trial court and dismissed the criminal appeal.