YOGENDRA SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Amrendra Kumar, learned counsel appearing on behalf of the petitioners.

(2.) Heard Ms. Mahua Palit, learned A.P.P. appearing on behalf of the Opposite Party-State.

(3.) The present criminal revision application has been filed for setting aside the Judgment dtd. 23/6/2012 passed by the learned 1st Additional Sessions Judge, Deoghar in Criminal Appeal No. 14/2011 whereby and whereunder the learned appellate court confirmed the Judgment of conviction and the order of sentence dtd. 26/2/2011 passed by the learned Railway Judicial Magistrate, 1st Class, Madhupur in GOCR Case No.207 of 2006 / Tr. No. 112 of 2011 and dismissed the criminal appeal preferred by the petitioners.