RAHEEM ANSARI @RAHIM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Criminal Revision filed on behalf of the petitioner, Raheem Ansari @Rahim Ansari has been pressed.

(2.) Heard learned counsel appearing for the petitioner and learned counsel for the State.

(3.) The instant Criminal Revision being Cr. Revision No.226 of 2012 has been filed by Raheem Ansari @Rahim Ansari being aggrieved and dissatisfied by the order and judgment dated 11.01.2012 passed in Cr. Appeal No.22 of 2011 by the then learned Sessions Judge, Bokaro, who under his judgment affirmed the conviction and the sentence of the appellant under Sec. 411 I.P.C. which was awarded in connection with G.R. No.288 of 2000 corresponding to T.R. No.405 of 2011 passed by Sri Kumar Dinesh, learned S.D.J.M., Bokaro, who under judgment dated 05.02.2011, has held the petitioner guilty under Sec. 411 IPC, awarded RI for 2 years.