Mariyanus Dungdung @ Marianus ... vs State Of Jharkhand
2021 Latest Caselaw 1610 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Appeal (DB) No. 411 of 2020
       Mariyanus Dungdung @ Marianus Dungdung                 --- --- Appellant
                                Versus
       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. Md. Zaid Ahmed, Advocate For the Respondent : Mr. Saket Kumar, A.P.P.

05/05.04.2021 The appellant along with two others have been convicted by the impugned judgment dated 22.02.2020 for the charge under Section 302/34 and 201/34 of the I.P.C passed by learned Sessions Judge, Simdega in Sessions Trail No. 81 of 2018 and have been sentenced to undergo life imprisonment under Section 302/34 I.P.C and a fine of Rs.10,000/- with default clause and R.I. for 3 years and a fine of Rs.10,000 with default clause for the charge under Section 201/34 IPC by the impugned order of sentence of the same date. All the sentences were directed to run concurrently.

The appeal suffers from delay of 58 days for condonation of which I.A. No. 1834 of 2021 has been preferred.

Having considered the submission of learned counsel for the parties and the explanation furnished, delay is condoned. I.A. stands disposed of.

Admit.

Call for the Lower Court Records in connection with Sessions Trial No. 81 of 2018 from the court of learned Sessions Judge, Simdega.

Let the name of Mr. Saket Kumar, learned A.P.P be reflected in the cause list in place of erstwhile counsel, henceforth.

(Aparesh Kumar Singh, J.)

(AnubhaRawatChoudhary)

A.Mohanty