PRADEEP RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Dr. S.K. Chaturvedy, is appointed as an amicus curiae in this case.

(2.) Heard Dr. S.K. Chaturvedy, learned amicus curiae for the appellant and Mr. Manoj Kumar. No. 2, learned A.P.P. for the State.

(3.) This appeal is directed against the judgment dtd. 9/4/1996 passed in Sessions Case No. 30 of 1995 / 26 of 1995 by the learned 1st Additional Sessions Judge, Dumka, whereby and whereunder the appellant has been convicted for the offence under Sec. 302 of the Indian Penal Code and has been sentenced to undergo R.I., for life.