UPEN GOPE @ CHOTU GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Upen Gope @ Chotu Gope, appellant herein, Foga Sardar @ Deepak Sardar and Huru Mahato stand convicted, vide impugned judgment of learned District & Additional Sessions Judge I, Ghatsila dated 22.04.2014, for the charge of section 302, 201/34 I.P.C.

(2.) Registry indicates that Foga Sardar @ Deepak Sardar has not filed any appeal after suffering conviction till date, whereas the appeal filed by Huru Mahato bearing Cr.Appeal (DB) No.897/2014 is not admitted, being defective.

(3.) Upen Gope is known as Chulai Gope is praying for suspension of sentence during the pendency of the instant appeal, which is filed by him through JHALSA. Mr.Ram Prakash Singh, Advocate, has assisted the Court and taken us through the impugned judgment and some material evidence available on record.