- (1.) BY Court. -Heard Mr. Rakesh Kumar Sinha, learned Amicus Curiae for the appellant and Mr. S.N. Rajgarhia, learned APP for the State.
(2.) THIS appeal is directed against the impugned judgment of conviction and sentence passed on 8th December, 2000 by Sri Sita Ram Mahto, the 2nd Additional Sessions Judge, Seraikella in Sessions Trial No. 177 of 1992, whereby the sole appellant has been found guilty for committing the offence under Section 302 of the Indian Penal Code and, thereby, he has been sentenced to undergo R.I. for life. Mr. Sinha, learned Amicus Curiae appearing for the appellant submitted that at best the case falls under Exception 4 to Section 300 IPC.
(3.) ON the other hand, Mr. Rajgarhia, learned APP supported the impugned judgment.;