NITISH KUMAR BHARTI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahesh Tewari, learned counsel appearing for the appellant, Mr. P. K. Appu, learned A.P.P. for the State assisted by Mr. B. M. Tripathy, learned senior counsel appearing for the informant.

(2.) This application has been preferred by the appellant for grant of bail to him during the pendency of this appeal.

(3.) The appellant has been convicted for the offences under Ss. 302/201/436 and 449 of the Indian Penal Code and the maximum sentence imposed upon him is imprisonment for life along with a fine of Rs.30,000.00 for the offence under Sec. 302 of the Indian Penal Code.