Sona Mian vs The State Of Jharkhand
2021 Latest Caselaw 3057 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Appeal (DB) No. 153 of 2021
     Sona Mian                                          --- --- 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. Vijay Kumar Roy, Advocate For the Respondent : Mr. Shekhar Sinha, P.P.

02/23.08.2021 The sole appellant along with Sabina Khatoon stands convicted for the offence punishable under Section 302/34 and 120 (B) of the I.P.C. by the impugned judgment of conviction dated 23.06.2021 passed in S.T. Case No. 82 of 2019 by the court of learned Principal Sessions Judge, Giridih and both of them have been sentenced to undergo life imprisonment and a fine of Rs.10,000/- each with a default sentence each under Section 302/34 I.P.C and further sentenced to undergo life imprisonment under Section 120B I.P.C. by the impugned order of sentence dated 29.06.2021. Both the sentences were directed to run concurrently.

Admit.

Call for the Lower Court Record in connection with S.T. Case No. 82 of 2019 from the Court of learned Principal Sessions Judge, Giridih.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty