FULESHWAR PASI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Rashmi Kumar, learned counsel who has been appointed as Amicus Curiae in this case to assist this Court.

(2.) We have heard Mrs. Rashmi Kumari, learned Amicus Curiae for the appellant and Mr. Gouri Shankar Prasad, learned A.P.P. for the State.

(3.) This appeal is directed against the judgment dtd. 5/2/2009 passed by the learned 1st Additional Sessions Judge, Deoghar in Session Case No. 280 of 2007 whereby and whereunder the appellant has been convicted for the offence under Sec. 323 & 302 of I.P.C. and has been sentence to undergo Rigorous Imprisonment for life along with a fine of Rs.2,000.00.