Vijay Kumar @ Krishna Prasad vs The State Of Jharkhand
2021 Latest Caselaw 3018 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 130 of 2021

             Vijay Kumar @ Krishna Prasad                     ---           ---     Appellant
                                                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. Vijay Kr. Roy, Advocate For the Respondent: Mr. Bhola Nath Ojha, A.P.P

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04 / 19.08.2021 The sole appellant stands convicted for the offence punishable under section 304-B of the Indian Penal Code by the impugned judgment dated 01.03.2021 passed in Sessions Trial No. 351/2015 by the Court of learned Additional Sessions Judge-VII cum Special Judge, Crime Against Women, Hazaribag and has been sentenced to undergo R.I for life by the impugned order of sentence dated 05.03.2021.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 351/2015 from the Court of learned Additional Sessions Judge-VII cum Special Judge, Crime against Women, Hazaribag.

3. Learned A.P.P would seek instruction as to the status of investigation against the other accused, as indicated in para-3 of the impugned judgment and whether charge sheet has been submitted against them and if so, what is the status of the trial. Let an affidavit be filed within a period of four weeks.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/