DABLU KUJUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Birendra Kumar, learned Counsel for the appellant and learned Spl.P.P. for the State and Mr. Nilesh Kumar, learned counsel appearing for the informant.

(2.) This application has been preferred by the appellant, namely, Dablu Kujur for grant of bail to him during the pendency of this appeal.

(3.) The appellant has been convicted for the offences under Sec. 302/120B of IPC and has been sentenced to undergo imprisonment for life along with a fine of Rs.10,000.00.