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Asha Bardhan @ Asha Burdhan @ Asha ... vs The State Of Jharkhand
2021 Latest Caselaw 2835 Jhar

Citation : 2021 Latest Caselaw 2835 Jhar
Judgement Date : 10 August, 2021

Jharkhand High Court
Asha Bardhan @ Asha Burdhan @ Asha ... vs The State Of Jharkhand on 10 August, 2021
           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (D.B) No. 120 of 2021
            Asha Bardhan @ Asha Burdhan @ Asha Debi ....              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. Pranabesh Kumar Paul, Advocate For the State : Mr. Vineet Kumar Vashistha, A.P.P.

---

04/10.08.2021 Sole appellant along with one Nandal Burdhan stand convicted for the offence punishable under Sections 304B and 201 read with Section 34 of I.P.C by the impugned judgment dated 22.03.2021 passed by learned Additional Sessions Judge-II, Jamtara in connection with Sessions Trial No. 09/2019. This appellant has been sentenced to under Rigorous Imprisonment for 10 years with a fine of Rs. 10,000/- and a default sentence under Section 304B/34 of I.P.C and further sentenced to undergo Rigorous Imprisonment for 3 years with a fine of Rs. 5,000/- and a default sentence under Section 201/34 of I.P.C. Other convict, Nandlal Burdhan has been sentenced to undergo Rigorous Imprisonment for life with a fine of Rs. 10,000/- and a default sentence under Section 304B/34 of the I.P.C and also sentenced to undergo Rigorous Imprisonment for 3 years with a fine of Rs. 5,000/- and a default sentence under Section 201/34 read with Section 304(B) of I.P.C. by the impugned order of sentence dated 24.03.2021. Both the sentences have been ordered to run concurrently.

Admit.

Call for the Lower Court Record from the Court of learned Additional Sessions Judge-II, Jamtara in connection with Sessions Trial No. 09/2019.

Prayer for suspension of sentence made through I.A. No. 2986 of 2021 shall be considered after receipt of Lower Court Records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) jk/

 
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