Vikram Minz @ Vikram Tigga vs The State Of Jharkhand
2021 Latest Caselaw 4900 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (DB) No. 15 of 2021

            Vikram Minz @ Vikram Tigga    ... ...   ...    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. Syed Ramiz Zafar, Advocate For the respondent : Mr. Satish Prasad, A.P.P.

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5/16.12.2021 Heard learned counsel for the appellant Mr. Syed Ramiz Zafar nominated by the High Court Legal Services Committee and learned A.P.P. Mr. Satish Prasad on the prayer for condonation of delay made through I.A. No. 619 of 2021.

2. There is no delay as pointed out by the office in view of the order of the Hon'ble Supreme Court passed in Suo Motu Writ Petition (Civil) No. 3 of 2020 dated 08.03.2021. Accordingly, I.A. No. 619 of 2021 stands closed.

3. Sole appellant stands convicted for the offence punishable under Section 304(2) of the Indian Penal Code by the impugned judgment of conviction dated 24.08.2020, passed by learned District and Additional Sessions Judge-II, Gumla, in S.T. No. 289 of 2019 and has been sentenced to undergo R.I. for 10 years with fine of Rs. 10,000/- and default sentence by impugned order of sentence dated 31.08.2020.

4. Admit.

5. Call for the L.C.R. from the court of learned District and Additional Sessions Judge-II, Gumla in connection with S.T. No. 289 of 2019.

6. I.A. No. 618 of 2021 is dismissed as not pressed. However, the matter be listed on the prayer for suspension of sentence made through I.A. 5408 of 2021 after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Binit/