BHUKHA AHIR Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THIS appeal was admitted vide order dated 14th of January 2009. Counsel appearing for the appellant submitted that the appellant is very poor person and therefore, this Court has granted legal aid and appointed him as amicus curiae from the panel lawyer of Jharkhand State Legal Services Authority.

(2.) ONE letter has been written from the jail which has been forwarded by the Superintendent of Central Jail, Ghaghidih, Jamshedpur dated 19th April 2013 for suspension of sentence or for fixing the criminal appeal for final hearing. With the consent of the advocates for both the sides, this criminal appeal is finally heard by this Court.

(3.) IT has been submitted by the counsel for the appellant that this appellant has been convicted by the Additional District & Sessions Judge, F.T.C., Simdega in Sessions Trial No. 20 of 2005 vide judgment of conviction and order of sentence dated 20/22.10.2008 respectively and the appellant is punished for life imprisonment for the offence punishable under Section 302 of I.P.C. for causing murder of one Birsa Ahir and he is also ordered to pay fine of Rs. 25,000/ - and in case of default further sentence of S.I. for a period of four months has been awarded.