DARA PRASAD MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kalyan Banerjee, the learned counsel appearing for the petitioner.

(2.) Heard Mr. Arup Dey, 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 19.04.2012 passed by the learned Sessions Judge, Dhanbad in Criminal Appeal No. 38 of 2012 whereby and whereunder the judgment of conviction and the order of sentence dated 13.01.2012 passed by the learned Judicial Magistrate, 1st Class, Dhanbad in G.R. Case No.4949 of 2005 / T.R. No.1082 of 2012 [arising out of Baghmara (Barora) P.S. Case No. 298/2005 dated 26.12.2005] has been affirmed and the criminal appeal has been dismissed.