SUKHAN URAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 08.08.2001 and 09.08.2001 respectively passed by learned Sessions Judge, Gumla in Sessions Trial No. 68 of 2000, convicting the Appellant-namely, Sukhan Uraon for the offence under Section 302 of the Indian Penal Code and sentencing him to undergo rigorous imprisonment for life.

(2.) Miss Vani Kumari, learned Counsel appearing for the Appellant, submitted that at best the Appellant could be convicted for the offence under Section 304 Part II of the Indian Penal Code and not under Section 302 of the Indian Penal Code.

(3.) On the other hand, learned Counsel appearing for the State supported the impugned judgment.