BIRSA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This interlocutory 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 Sec. 148, 149, 341 and 302 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for life for the offence under sec. 302 of IPC.