Thanu Mahto vs The State Of Jharkhand
2021 Latest Caselaw 2926 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 64 of 2021
        Thanu Mahto                                       --- --- 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. Ajit Kumar, Advocate For the Respondent : Mrs. Nehala Sharmin, A.P.P.

04/16.08.2021 The sole appellant stands convicted for the offence punishable under Section 302 and 307 of the I.P.C by the impugned judgment of conviction dated 08.02.2021 passed in Sessions Trial No. 98 of 2015 by the court of learned Additional Sessions Judge-I, Bermo at Tenughat and has been sentenced to undergo life imprisonment with a fine of Rs.10,000/- under Section 302 of the I.P.C and also life imprisonment under Section 307 of the I.P.C by the impugned order of sentence dated 12.02.2021. Both the sentences were directed to run concurrently.

Admit.

Call for the lower court record in connection with Sessions Trial No. 98 of 2015 from the court of learned Additional Sessions Judge-I, Bermo at Tenughat.

Prayer for suspension of sentence of the appellant made through I.A. No. 1891 of 2021 shall be considered after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty