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Dinesh Kumar @ Diggal vs The State Of Jharkhand
2021 Latest Caselaw 1591 Jhar

Citation : 2021 Latest Caselaw 1591 Jhar
Judgement Date : 5 April, 2021

Jharkhand High Court
Dinesh Kumar @ Diggal vs The State Of Jharkhand on 5 April, 2021
                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                          Cr. Appeal (DB) No. 35 of 2021

                   Dinesh Kumar @ Diggal                          ---          ---    Appellant
                                                     Versus
                   The State of Jharkhand                         ---          ---   Respondent
                                                    ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

---

For the Appellant: Mr. Kripa Shankar Nanda, Advocate For the Respondent: Ms. Nehala Sharmin, Advocate

---

04 / 05.04.2021 The sole appellant stands convicted for the offence under sections 302/34 of I.P.C and section 27 of Arms Act, by the impugned judgment dated 20.01.2021 rendered in Session Trial No. 161/2017 (S) by the Court of learned Sessions Judge, Bokaro and has been sentenced to undergo R.I. for life under sections 302/34 of I.P.C with a fine of Rs. 15,000/- and default sentence and further sentenced to undergo R.I. for five years under section 27 of Arms Act with a fine of Rs. 5,000/- and default sentence, vide impugned order of sentence dated 25.01.2021.

2. Learned counsel for the appellant informs that there are three more criminal appeals i.e. Cr. Appeal (DB) Nos. 47/2020, 74/2020 and 86/2020 arising out of the same Session Trial. Since the appellant had remained absent on the date of pronouncement of judgment, conviction was recorded against other co-convicts in Sessions Trial No. 161/2017 and this appellant was convicted for the aforesaid offences on his appearance later on, by the impugned judgment dated 20.01.2021 in Session Trial No. 161/2017 (S).

3. Admit.

4. Issue notice.

5. It is informed that lower court records have already been received in other pending criminal appeals. Office to verify.

6. Let the instant appeal be tagged along with Cr. Appeal (DB) Nos. 47/2020, 74/2020 and 86/2020.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/

 
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