MD IRFAN @ DABLU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned senior counsel for the appellant and learned counsel for the State, as also learned senior counsel for the informant.

(2.) The appellant is aggrieved by the impugned Judgment of conviction dated 15th February, 2007 and Order of sentence dated 17th February, 2007, passed by the learned Sessions Judge, Hazaribag, in S.T. No. 179 of 2004, whereby, the present appellant, who was facing trial along with four other co-accused persons, has been found guilty and convicted for the offence under Sections 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, the appellant has been sentenced to undergo R.I. for life, and fine of Rs. 15000/-, for the said offence.

(3.) It may be stated that out of five accused persons undergoing the trial, three accused persons have been acquitted by the Trial Court, and one co-accused has been convicted and sentenced for the offence under Section 302 of the Indian Penal Code, who has filed a separate appeal, which shall be dealt with separately.