ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Sanjay Kumar Pandey, the learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Manoj Kumar Mishra, the learned A.P.P. appearing on behalf of the Opposite Party-State.
(3.) The present criminal revision petition is directed against the Judgment dated 31.01.2005 passed by the learned Addl. Sessions Judge-VIII, Dhanbad in Criminal Appeal No. 166/1994 whereby and whereunder the conviction and sentence of the petitioner under Section 376/511 of the Indian Penal Code passed by the learned trial court was affirmed and the appeal was dismissed.;