MD. KALIM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, the learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Tapas Roy, the learned A.P.P. appearing on behalf of the Opposite Party- State of Jharkhand.

(3.) The present criminal revision petition is directed against the Judgment dtd. 8/8/2002 passed by the learned Sessions Judge, Gumla in Criminal Appeal No.10/1999 whereby and whereunder the appellate court confirmed the conviction and sentence of the petitioner under Ss. 406 and 420 of the Indian Penal Code passed by the learned trial court and dismissed the criminal appeal preferred by the petitioner.