RASH BEHARI PAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred against the judgment and order dtd. 11/11/2009 passed by the High Court of Jharkhand at Ranchi in Criminal Appeal No.580 of 2002 whereby the High Court upheld the conviction and sentence of the appellant awarded by the Trial Court and dismissed the appeal filed by the appellant.

(3.) Brief facts of this case are recapitulated as under: