Majid Ansari @ Abdul Majid vs The State Of Jharkhand
2021 Latest Caselaw 3117 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 1185 of 2019

              Majid Ansari @ Abdul Majid             ---            ---   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

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For the Appellant: Ms. Bandana Sinha, Advocate For the Respondent: Mr. Bhola Nath Ojha, A.P.P

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07 / 25.08.2021 There is a delay of 11 days in preferring the instant Memo of Appeal, for condonation of which, I.A. No. 1659/2021 has been preferred.

2. Having considered the submissions of the parties, delay is condoned. I.A. stands disposed of.

3. The sole appellant along with Ayub Ansari @ Ayub Mian and Sakila Bibi stands convicted for the offence punishable under section 498-A of the Indian Penal Code, while this appellant has also been convicted for the offence punishable under section 302 of the Indian Penal Code by the impugned judgment dated 24.09.2019 passed in Sessions Trial No. 89/2015 by the Court of learned Additional Sessions Judge-I, Jamtara and all the convicts have been sentenced to undergo R.I for three years with a fine of Rs. 10,000/- each and default sentence under section 498-A of the Indian Penal Code and this appellant has also been sentenced to undergo R.I for life with a fine of Rs. 30,000/- and default sentence under section 302 of the Indian Penal Code, by the impugned order of sentence of the same date.

3. Admit.

4. Call for the lower court records in connection with Sessions Trial No. 89/2015 from the Court of learned Additional Sessions Judge-I, Jamtara.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/