BABLU KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the State and learned counsel for the brother of the deceased.

(2.) The appellant is aggrieved by the impugned Judgment of conviction dated 12.02.2007 and Order of sentence dated 17.02.2007, passed by the learned Additional Sessions Judge, F.T.C.-V, West Singhbhum at Chaibasa, in S.Tr. No.120 of 1996 / S.T.R. No.115 of 2003, whereby, the appellant has been found guilty and convicted for the offences under Sections 302 / 34 of the Indian Penal Code, and Sections 3 and 4 of the Explosive Substance Act. Upon hearing on the point of sentence, the appellant has been sentenced to undergo imprisonment for life for the offence under Section 302 of the Indian Penal Code, R.I. for 10 years with fine of Rs.5000/- for the offence under Section 3 of the Explosive Substance Act and R.I. for five years with fine of Rs.5,000/- for the offence under Section 4 of the Explosive Substance Act, and all the sentences were directed to run concurrently.

(3.) It may be stated that along with this appellant, two other accused namely, Sukhram Oraon and Shamshad Alam, were tried for the same offences, but they were acquitted by the Trial Court below giving them the benefits of doubt.