BISHUN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bishnu Singh was convicted vide judgment of conviction dtd. 20/12/2014 and was sentenced to R.I. for 10 years with fine of Rs.2,000.00 under Sec. 307 of the Indian Penal Code vide order of sentence dtd. 22/12/2014; with a default stipulation to undergo S.I. for six months passed by learned District and Additional Sessions Judge-1st Gumla in S.T. Case No.229 of 1991.

(2.) This Criminal Appeal has been filed to challenge the aforementioned judgment and order passed in S.T. Case No.229 of 1991.

(3.) The Sessions Judge has recorded the following findings: