BARSAN MURMU Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and order of Sentence dated 29.07.2000 and 31.07.2000 respectively, passed by Shri Binay Kumar Sinha, Additional Sessions Judge, Pakur, in Sessions Case No. 90/98|12/98, convicting the Appellant under Section 302 IPC and sentencing him to R.I. for life.

(2.) MRS . Vandana Bharti, one of the counsels in the panel of H.C.L.S.C. was appointed as amicus curiae to assist this Court.

(3.) MRS . Vandana Bharti submitted that at best the Appellant could be convicted under Section 304, Part -II of the Indian Penal Code. However, Mr. Mukesh Kumar, learned Counsel for the State, supported the judgment under appeal.