Tarsius Kujur vs The State Of Jharkhand
2021 Latest Caselaw 3081 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 158 of 2021

             Tarsius Kujur                                ---          ---   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. Chandrajit Mukherjee, Advocate For the Respondent: Mr. Manoj Kr. Mishra, A.P.P

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02 / 24.08.2021 The sole appellant stands convicted for the offence punishable under section 302 of the Indian Penal Code by the impugned judgment dated 17.03.2021 passed in Sessions Trial No. 309/2019 by the Court of learned Additional Sessions Judge-II, Gumla and has been sentenced to undergo R.I for life with a fine of Rs. 10,000/- by the impugned order of sentence dated 24.03.2021.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 309/2019 from the Court of learned Additional Sessions Judge-II, Gumla.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/