PRAMESHWAR MUDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R.C.P. Sah, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Md. Hatim, learned counsel appearing on behalf of the opposite party -State.

(3.) This revision application has been filed challenging the correctness and legality or propriety of the judgement dated 19.03.2009 passed by the learned Sessions Judge, SeraikellaKharswan in Criminal Appeal No. 34 of 2005 whereby he has upheld the conviction/sentence of the petitioner passed by the learned S.D.J.M., Seraikella.