LASKAR SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Girish Mohan Singh, learned counsel is appointed as amicus curiae in the present case.

(2.) Heard Mr. Girish Mohan Singh, learned amicus curiae for the appellant and Mr. Shekhar Sinha, learned A.P.P. for the State.

(3.) This appeal is directed against the judgment dtd. 26/10/2002 passed in Sessions Case No. 428 of 2001/19 of 2002 by the learned 2nd Additional Sessions Judge, (Fast Track Court) Jamtara whereby and whereunder the appellant has been convicted for the offences punishable under Ss. 148 and 302/149 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for three years for the offence punishable under Sec. 148 of the Indian Penal Code and rigorous imprisonment for life as well as a fine of Rs.1,000.00 for the offences punishable under Ss. 302/149 of the Indian Penal Code.