BIJAY KUJUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears for the appellant, in spite of repeated calls. As the appellant is in custody for a long time, Smt. Rashmi Kumar, Advocate is appointed as amicus curiae by the Court on behalf of the appellant.

(2.) Heard learned amicus curiae for the appellant as also learned counsel for the State.

(3.) The appellant is aggrieved by the judgment of conviction dated 31-8-2005 and Order of sentence dated 2-9-2005, passed by the learned Additional Sessions Judge, F.T.C.-I, Gumla, in Sessions Trial No. 236 of 2004, whereby, the appellant has been found guilty and convicted for the offence under Section 302 of the Indian Penal Code, on the allegation that he had committed the murder of his own daughter, aged about 4 years. Upon hearing on the point of sentence, the appellant has been sentenced to undergo life imprisonment for the said offence.