Pairiya Devi vs The State Of Jharkhand
2021 Latest Caselaw 3053 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 154 of 2021
        Pairiya Devi                                       --- --- 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. Ranjan Kumar Singh, Advocate For the Respondent : Mr. Bhola Nath Ojha, P.P.

02/23.08.2021 The sole appellant stands convicted for the offence punishable under Section 302 and 328 of the I.P.C. by the impugned judgment of conviction dated 18.06.2021 passed in Sessions Trial No. 177 of 2014 by the court of learned Additional Sessions Judge-II, Godda and has been sentenced to undergo rigorous imprisonment for life and a fine of Rs.10,000/- with a default sentence under Section 302 I.P.C and further sentenced to undergo S.I. for 7 years with a fine of Rs.5000/- and a default sentence under Section 328 I.P.C. by the impugned order of sentence dated 23.06.2021. Both the sentences were directed to run concurrently.

Admit.

Call for the Lower Court Record in connection with Sessions Trial No. 177 of 2014 from the Court of learned Additional Sessions Judge-II, Godda. Prayer for suspension of sentence of the appellant made through I.A. No. 3895 of 2021 shall be considered after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty