SHYAM SUNDER SARDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant, Shyam Sunder Sardar faced trial in S.T. Case No.249 of 1999 [arising out of Chandil P.S. Case No.11 of 1999 corresponding to G.R. No.49 of 1999 passed by Sri B. K. Goswami, learned 1st Additional Sessions Judge, Seraikella, whereby, learned Judge vide judgment dated 20.08.2004 held the appellant guilty under Section 302 I.P.C. and awarded life imprisonment for life and fine of Rs. 10,000/- and in default of fine, further to undergo rigorous imprisonment for six months.

(2.) The instant Criminal Appeal was admitted for hearing on 17.05.2005 and L.C.R. was called for and the appellant was admitted on bail. Vide order dated 20.04.2005, Ms. Nirupma, Advocate was appointed as Amicus Curiae, but she was not present in the Court today. Mr. Pramod Kumar, Advocate (whose Mobile Number being 94311-67600) was appointed as amicus curiae in this case to assist the Court. The Member Secretary, Jharkhand State Legal Services Authority is directed to issue nomination letter to amicus curiae, Mr. Pramod Kumar, Advocate and also quantify his fee for appearing in this case.

(3.) Call for a report regarding status of the appellant from the concerned trial Court as to whether the appellant is alive or not through the concerned Police Station.