MAHESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Jasvindar Mazumdar, learned counsel appearing on behalf of the Petitioner Nos. 1 and 2 alongwith Mr. Srikant Swaroop, Advocate.

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

(3.) The present criminal revision application is directed against the Judgment dtd. 4/8/2012 passed by the learned Addl. Sessions Judge-I-cum-Special Judge, C.B.I., Dhanbad in Criminal Appeal No. 135/2012, whereby and whereunder the learned appellate court confirmed the Judgment of conviction and the order of sentence passed by the learned trial court and dismissed the criminal appeal preferred by the petitioners.