Tripurari Yadav vs The State Of Jharkhand
2021 Latest Caselaw 3017 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 467 of 2020

             1. Tripurari Yadav
             2. Bimla Devi @ Bimli Devi                      ---        ---    Appellants
                                               Versus
             The State of Jharkhand                          ---        ---    Respondent
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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. Abhijeet Kr. Singh, Advocate For the Respondent: Mrs. Vandana Bharti, A.P.P

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06 / 19.08.2021 Copy of the impugned order has been received from the learned Trial Court. Learned counsel for the appellant undertakes to remove the following surviving defect within a week.

9 (a) Date of sentence in memo of appeal may be corrected as per correction done in the impugned order at page 30 and 31.

Office to place the file for inspection and removal of defects, on requisition being made, within this time.

2. Both the appellants stand convicted for the offence punishable under section 304-B of the Indian Penal Code by the impugned judgment dated 21.01.2020 passed in Sessions Trial No. 58/2017 by the Court of learned 2nd Additional Sessions Judge, Deoghar and they have been sentenced to undergo R.I for ten years by the impugned order of sentence dated 27.01.2020.

3. Admit.

4. Call for the lower court records in connection with Sessions Trial No. 58/2017 from the Court of learned 2nd Additional Sessions Judge, Deoghar.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/