ROBIN MOHALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) Though this matter is listed 'for orders' for hearing on interlocutory application for granting bail to the appellant during the pendency if this appeal, but we find from the record that the entire appeal may be disposed of at this stage itself. Accordingly, heard learned counsels for both the sides on the merits of this appeal.

(3.) The sole appellant is aggrieved by the impugned Judgment of conviction dated 24th January 2018 and order of sentence dated 29.01.2018, passed by the Additional Sessions Judge-I, Pakur, in S.T. No.25 of 2017, whereby the appellant has been found guilty and convicted for the offence under section 302 of the Indian Penal code. Upon hearing on the point of sentence, the appellant has been sentenced to undergo imprisonment for life and fine of Rs. 10,000/- for the said offence.