JAIMANGAL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) The sole appellant is aggrieved by the impugned Judgment of conviction dated 12.06.2007 and Order of sentence dated 14.06.2007, passed by the learned 1 st Additional Sessions Judge, Gumla, in S.Tr. No. 211 of 1994, whereby, the sole accused has been found guilty and convicted for the offence under Section 302 of the Indian Penal Code. Upon hearing on the point of sentence, the appellant has been sentenced to undergo R.I. for life, with fine of Rs.2000/-, for the said offence.

(3.) It may be stated that in all three accused persons had faced the trial, out of whom, one co-accused Sukhpal Singh @ Sukha Singh had absconded during the trial, whereas the other co-accused Chandru Tirkey has been acquitted by the Trial Court below.