Brahmadeo Ganjhu @ Navin Singh ... vs The State Of Jharkhand
2021 Latest Caselaw 3084 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 128 of 2021

              Brahmadeo Ganjhu @ Navin Singh Bhokta ---                  ---   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. Arwind Kumar, Advocate For the Respondent: Mrs. Vandana Bharti, A.P.P

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04 / 24.08.2021 Learned counsel for the appellant seeks to withdraw I.A. No. 3209/2021 as no delay has been pointed out by the Registry.

2. Accordingly, I.A. No. 3209/2021 is permitted to be withdrawn.

3. The sole appellant stands convicted for the offence punishable under section 302 of the Indian Penal Code and section 27 of the Arms Act while eight other accused persons have been acquitted of the charges by the impugned judgment dated 06.04.2021 passed in Sessions Trial No. 149/2017 by the Court of learned Additional Sessions Judge-III, Chatra and he has been sentenced to undergo imprisonment for life with a fine of Rs. 10,000/- and default sentence under section 302 of the Indian Penal Code and further sentenced to undergo R.I for five years with a fine of Rs. 10,000/- and default sentence under section 27 of the Arms Act, by the impugned order of sentence dated 08.04.2021.

4. Admit.

5. Call for the lower court records in connection with Sessions Trial No. 149/2017 from the Court of learned Additional Sessions Judge-III, Chatra.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/