Nanhaku Choudhary @ Chaudahary vs The State Of Jharkhand
2021 Latest Caselaw 2693 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Appeal (DB) No. 62 of 2021
      Nanhaku Choudhary @ Chaudahary                                 ....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. Sabyasanchi, Advocate
      For the State           : Mr. Shekhar Sinha, Special P.P
                                     ---

04/03.08.2021 Sole appellant has been convicted for the offence punishable under Section 302 read with Section 34 of the I.P.C. by the impugned judgment of conviction dated 18th January, 2021 passed in S.T. Case No. 104-A/2016 by the court of learned Additional Sessions Judge- III,Garhwa and has been sentenced to undergo Rigorous Imprisonment for life with a fine of Rs.50,000/- by the impugned order of sentence dated 20th January, 2021.

Admit.

Call for the Lower Court Record in connection with S.T. Case No. 104-A/2016 from the court of learned Additional Sessions Judge- III, Garhwa.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/