BHOLA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) Appellant challenges the judgment and order dated 2 nd December, 2024 [impugned order] of the High Court of Jharkhand at Ranchi [High Court], which was rendered while disposing of his appeal [CRADB No. 58 of 2003] under Sec. 374(2), Code of Criminal Procedure, 1973. While partly allowing such appeal by setting aside the conviction recorded by the relevant sessions court against the appellant under Sec. 302, Indian Penal Code, 1860 [IPC] and the sentence of life imprisonment, a Division Bench of the High and sentenced the appellant to 5 years rigorous imprisonment.

(3.) While hearing the appeal, we are reminded of the expression give him an inch and he will ask for a mile.