Jitendra Singh @ Jitendra Kumar ... vs The State Of Jharkhand
2021 Latest Caselaw 2799 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 114 of 2021

              Jitendra Singh @ Jitendra Kumar Singh        ---   ---   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

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For the Appellant: Mr. Vijay Shankar Prasad, Advocate For the Respondent: Mr. Suraj Verma, Advocate

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04 / 09.08.2021 The sole appellant stands convicted for the offence punishable under section 302 of the Indian Penal Code by the impugned judgment dated 23.03.2021 passed in Sessions Trial No. 294/2016 by the Court of learned Additional Sessions Judge-II, Palamau at Daltonganj and has been sentenced to undergo imprisonment for life with a fine of Rs. 10,000/- and default sentence, by the impugned order of sentence dated 26.03.2021. Other three co-accused persons have been acquitted.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 294/2016 from the Court of learned Additional Sessions Judge-II, Palamau at Daltonganj.

4. The prayer for suspension of sentence made through I.A. No. 3048/2021 shall be considered after receipt of the lower court records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/