RAJESH KUMAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This criminal revision has been filed against the judgment dtd. 27/6/2016 passed by District and Sessions Judge XVI, Dhanbad in Cr Appeal no 8/2016 whereby the appeal has been dismissed. The case arises out of trial court judgment of conviction and order of sentence dtd. 15/12/15 passed by the Judicial Magistrate, 1 class, Dhanbad in G.R Case No. 949/2009 corresponding to Jharia P.S. Case No. 86/2009. The petitioner has been convicted and sentenced by the learned trial court in the following manner: -

(3.) Learned counsel for the petitioner has confined his argument on the point of sentence.