MAKLU KISKU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No body appears on behalf of the appellant in this appeal. Mr. Yogesh Modi, learned panel counsel is appointed as amicus curiae to assist the Court on behalf of the appellant in the second half.

(2.) Heard the parties on merits.

(3.) This appeal arises out of the judgment and order of conviction and sentence dated 14.11.2002 and 18.11.2002 respectively passed by the learned Vth Addl. Sessions Judge, Fast Track Court No. II, Godda in Sessions Case No. 29 of 2002 convicting the appellant under Section 302 of the Indian Penal Code and sentencing him to undergo rigorous imprisonment for life and also imposed a fine of Rs. 1.000/-and in default thereof to undergo simple imprisonment for one year.