FAHIM KHAN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel for the Respondents.

(2.) The petitioner was put on trial along with one more accused person in S.T. No. 122 of 1990 for committing murder of one person. The petitioner was acquitted by the trial court vide judgment dated 15.06.1991 passed by the learned Sessions Judge, Dhanbad.

(3.) Against that judgment of acquittal, the State of Jharkhand moved this Court vide Criminal Appeal No. 661 of 2001. This Court reversed the judgment passed by the trial court and convicted this petitioner for the offence under Section 302 I.P.C. and sentenced him to undergo R.I. for life vide judgment and order dated 25.06.2009.