Rinku Singh vs The State Of Jharkhand
2021 Latest Caselaw 4683 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 76 of 2021

              Rinku 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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For the Appellant: Mr. Vashvardhan Sahay, Advocate For the Respondent: Mrs. Niki Sinha, A. P.P

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05 / 08.12.2021 The sole appellant along with Biran @ Birendra Lohra stand convicted for the offence punishable under section 302/34 and section 201/34 of the Indian Penal Code by the impugned judgment dated 25.01.2020 passed in Sessions Trial No. 84/2016 by the Court of learned Additional Sessions Judge-I, Latehar and both the convicts have been sentenced to undergo R.I for life with a fine of Rs. 25,000/- each and a default sentence under section 302/34 of the Indian Penal Code and further sentenced to undergo R.I for four years with a fine of Rs. 2,500/- each and a default under section 201/34 of the Indian Penal Code by the impugned order of sentence dated 31.01.2020. Both the sentences have been ordered to run concurrently.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 84/2016 from the Court of learned Additional Sessions Judge-I, Latehar.

4. Learned counsel for the appellant submits that co-convict Biran @ Birendra Lohra has preferred Cr. Appeal (DB) No. 234/2020 in which lower court records have been summoned.

Office to verify, whether lower court records have been received, if so, place it when the appeal is taken up. Let Cr. Appeal (DB) No. 234/2020 be also placed along with the instant case.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/