ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. B. M. Tripathy, learned Senior counsel assisted by Mr. Randhir Ranjan, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Vishwanath Ray, learned A.P.P. appearing on behalf of the opposite party- State.
(3.) This criminal revision petition is directed against the Judgment dated 20.12.2011 passed by the learned 1st Additional Sessions Judge, West Singhbhum at Chaibasa in Criminal Appeal No. 45 of 2011 whereby and whereunder the conviction and sentence of the petitioner under Section 307/34 of the Indian Penal Code passed by the learned trial court has been confirmed and the criminal appeal has been dismissed.;