Rajesh Kumar Singh @ Rajesh Singh @ ... vs The State Of Jharkhand
2021 Latest Caselaw 4542 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       Criminal Appeal (DB) No. 238 of 2021

            Rajesh Kumar Singh @ Rajesh Singh @ Kishore Kumar Singh
                                             ...    ...     ...    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

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Through Video Conferencing

For the Appellant : Mr. Vikram Singh, Advocate For the respondent : Ms. Priya Shrestha, A.P.P.

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2/01.12.2021 Sole appellant stands convicted for the offence punishable under Section 302/34 of the Indian Penal Code by the impugned judgment dated 16.08.2021, passed in Session Trial No. 249/2017 by the learned Additional Sessions Judge-I, Garhwa, and has been sentenced to undergo imprisonment for life with fine of Rs. 25,000/- and default sentence vide impugned order of sentence dated 17.08.2021.

Admit.

Call for the L.C.R. in connection with Sessions Trial No. 249/2017 from the court of learned Additional Sessions Judge-I, Garhwa.

Learned A.P.P. shall enquire about the status of investigation against any other accused persons, since it appears from the impugned judgment that the present appellant has been convicted with the aid of Section 34 of the Indian Penal code. Learned A.P.P. would enquire as to the status whether other accused persons have been charge sheeted, if so, what is the status of their trial? Let an affidavit to that effect be filed within a period of four weeks.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Binit/