BALU MIAN @ SHEIKH BABLU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Sudhanshu Kumar Deo, Advocate has appeared in the instant appeal as Amicus Curiae.

(2.) The instant Criminal Appeal is preferred on behalf of the sole appellant-Balu Mian @ Sheikh Bablu, who has been convicted under Section. 302 read with Section. 201 I.P.C. in Sessions Case No.077/2003 State of Jharkhand Vrs. Balu Mian @ Sheikh Bablu & Anr.

(3.) The sentence awarded under Section 302 LEG is life imprisonment and under Section 201 I.P.C. is seven years rigorous imprisonment. Both the sentences were directed to run concurrently by the Sessions Judge, Dumka vide judgment and order dared 16th March, 2004. It is a case of circumstantial evidence.