SAKHI RAM DHOBI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant criminal appeal is directed against the judgment and order of conviction and sentence of appellant dtd. 9/8/2004, passed by learned Additional Sessions Judge-Simdega in Sessions Trial No.113 of 2001, whereby the whereunder, the appellant has been held guilty for the offences under Ss. 302, 201 read with Sec. 34 of the I.P.C. and sentenced to undergo R.I. for life. Further co-accused, the main conspirator (Tetri Devi) was extended benefit of doubt and acquitted from the charges.

(2.) It is to be mentioned at the very outset that this appeal was registered on the basis of Prisoner's Petition received through Jail Superintendent, Birsa Munda Central Jail, Ranchi dtd. 13/10/2004.

(3.) We have already heard Mr. Sunil Kumar Mahato, learned amicus curiae for the appellant as well as Mr. Tarun Kumar, Additional Public Prosecutor appearing for the State and perused the record.