Prashant Ji @ Awadesh Singh @ ... vs The State Of Jharkhand
2021 Latest Caselaw 4974 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 303 of 2021
               Prashant ji @ Awadesh Singh @ Pankaj @ Awdhesh Singh
                                                                                  Appellant
                                                Versus
            The State of Jharkhand                           ...          Respondent
            CORAM:        Hon'ble Mr. Justice Aparesh Kumar Singh
                          Hon'ble Mrs. Justice Anubha Rawat Choudhary
            For the Appellant : Ms. Omiya Anusha, Advocate
            For the State      : Mrs. Priya Shrestha, A.P.P.
                                                   -----

02/22.12.2021 Sole appellant stands convicted for the offence punishable under Sections 149,452/149,302 of I.P.C and Section 17(1)(2) of Criminal Amendment Act while the other co-convict, Laxman Ganjhu @ Kohram Ji @ Ibrahim has been acquitted of the charges by the impugned judgment dated 11.10.2021 passed in Sessions Trial No. 198 of 2019 by the Court of learned Additional Sessions Judge- VI, Chatra. Appellant has been sentenced to undergo Rigorous Imprisonment for life with a fine of Rs. 50,000/- and default sentence under Section 302 of I.P.C; Rigorous Imprisonment for 3 years with a fine of Rs. 1000/- and default sentence under Section 149 of I.P.C; Rigorous Imprisonment for 5 years with a fine of Rs. 1000/- and default sentence under Section 452 of I.P.C; Rigorous Imprisonment for 3 years under Section 17(1)(2) of C.L.A Act and default sentence by the impugned order of sentence dated 11.10.2021. All the sentences have been ordered to run concurrently.

Admit.

Call for the Lower Court Records from the Court of learned Additional Sessions Judge-VI, Chatra in connection with Sessions Trial No. 198 of 2019.

Prayer for suspension of sentence made through I.A. No. 6567 of 2021 shall be considered after receipt of Lower Court Records.

It appears from perusal of para-3 of the impugned judgment that trial has arisen from supplementary charge-sheet no. 15/2019 dated 2nd June, 2019. Learned A.P.P. shall ascertain as to what happened to trial against other accused persons. Whether they have been acquitted or convicted of the charges.

Let an affidavit to that effect be filed within a period of 4 weeks.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/