Amit Kumar vs The State Of Jharkhand
2021 Latest Caselaw 2866 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 136 of 2021

             Amit Kumar                                   ---         ---    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:        M/s Anil Kr. Sinha, Nirupama, Advocates
              For the Respondent:       Mr. , A.P.P
                                          ---
02 / 11.08.2021      The sole appellant stands convicted for the offence punishable under

section 376 (2) of the Indian Penal Code by the impugned judgment dated 19.06.2021 passed in Sessions Trial No. 57/2019 by the Court of learned Additional Sessions Judge-IV-cum-Special Judge (Crime against Women), Bokaro and has been sentenced to undergo R.I for ten years with a fine of Rs. 1,00,000/- and default sentence by the impugned order of sentence dated 24.06.2021.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 57/2019 from the Court of learned Additional Sessions Judge-IV-cum-Special Judge (Crime against Women), Bokaro.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/