NAFISH AHMAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ashok Kumar, counsel appearing on behalf of the petitioner in Cr. Rev. No. 434 of 2008 and Mr. P. K. Deomani, counsel appearing on behalf of the petitioner in Cr. Rev. No. 525 of 2008.

(2.) Heard Ms. Nitu Sinha, counsel appearing on behalf of Opposite Party.

(3.) Counsel for the petitioner In Cr. Rev. No. 434 of 2008 submits that the revision application is directed against the order dated 04.10.2007 passed by learned 7th Additional Judicial Commissioner-cum- Special Judge C.B.I., Ranchi in Cri. Appeal No. 128 of 2006 confirming the conviction of the petitioner under Sections 120-B, read with Section 420, 467, 468, 471 of the Indian Penal Code in R. C. 20A/95 (R), T. R. No. 8/2006 passed by learned S.D.J.M.-cum-Special Judicial Magistrate, C.B.I., Ranchi on 29.04.2006, sentence passed by the trial court sentence to undergo R.I. of 1 year the offence under Section 120- B r/w 420, 467, 468, 471 of the Indian Penal Code and further be also sentenced to pay a fine of Rs. 5,000/- in default thereof to go further imprisonment of three months arising out of R.C. 20A/95, T.R. No. 8/2006.