Narayan Baskey vs The State Of Jharkhand
2021 Latest Caselaw 3050 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 23 of 2021
           Narayan Baskey                                                     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. Manoj Kumar Dash, Advocate
           For the State             : Mr. Suraj Verma, A.P.P.
                                            ---

05/23.08.2021 Learned counsel for the appellant submits that only scanned copy of Vakalatnama is being issued by Central Jail, Ghaghidih, Jamshedpur. Therefore, surviving defect no. 5 may be ignored.

In that view of the matter, surviving defect is ignored for the time being. However, learned counsel for the appellant shall file original copy of the Vakalatnama within a period of 4 weeks or no sooner such permission is granted by the Jail Authority.

Sole appellant along with Shakuntala Soren stand convicted for the offence punishable under Sections 302 and 201 read with Section 34 of I.P.C by the impugned judgment dated 10.09.2020 passed in S.T. No. 389 of 2018 by the Court of learned Additional Sessions Judge-I, Ghatshila. Both the convicts have been sentenced to undergo Rigorous Imprisonment for Life with a fine of Rs. 25,000/- each under Section 302/34 of I.P.C and further sentenced to undergo Rigorous Imprisonment for 5 years with a fine of Rs. 5,000/- each under Section 201 read with Section 34 of I.P.C with a default sentence. Both the sentences have been ordered to run concurrently by the impugned order of sentence dated 11.09.2020.

Admit.

Call for the Lower Court Record from the Court of learned Additional Sessions Judge-I, Ghatshila in connection with S.T. No. 389 of 2018.

Prayer for suspension of sentence made through I.A. No. 4126 of 2021 shall be considered after receipt of Lower Court Records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/