BIPIN HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Sole appellant namely, Bipin Hembram has preferred this jail appeal, who has faced the trial in Sessions Trial No. 53 of 2007 before the court of learned Brajesh Kumar Gautam, Additional District and Sessions Judge, Fast Track Court No. II, Ghatshila, East Singhbhum, who under judgment dtd. 7/1/2008 held the appellant guilty under Sec. 302 I.P.C. and under order dtd. 11/1/2018 sentenced him to undergo life imprisonment.

(2.) The jail appeal was admitted on 28/4/2008 and notices were issued and lower court records was called for and Mr. Navin Kumar Jaiswal, Advocate was appointed as Amicus Curiae to assist this Court and thereafter, the matter was heard on 24/10/2018, 5/12/2018 and thereafter today.

(3.) Mr. Azimuddin, learned A.P.P. appeared for the State and made submissions on behalf of the State.