ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Shailendra Kumar Tiwari, counsel appearing on behalf of the appellant.
(2.) Heard Ms. Nehala Sharmin, A.P.P. appearing on behalf of the State.
(3.) This criminal appeal has been preferred against the judgment dated 27.01.2018 and order of sentence dated 03.02.2018 passed in S.T. Case No. 183 of 2016 by learned Additional Sessions Judge-III, Garhwa whereby the appellant has been found guilty of offence and convicted under Sections 148, 353, 149, 307,149 of the Indian Penal Code and under Section 27 of the Arms Act.;