CHHOTU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal revision is directed against the judgment dtd. 4/8/2000 in Criminal Appeal No.129 of 1994 by which the learned Additional Sessions Judge-II, Bokaro at Chas has dismissed the appeal filed by the revision petitioner along with co-convict- Akbar @ Ali Immam Ansari.

(3.) It is stated that the revision petitioner has been convicted only for the offence punishable under Sec. 379 of India Penal Code and sentenced him to undergo R.I. for three years, by the trial court, being the First Assistant Sessions Judge, Bokaro. This criminal revision has been filed only on behalf of the convict- Chhotu @ Salimuddin Ansari.