Akhilesh Saw vs The State Of Jharkhand
2021 Latest Caselaw 4996 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 186 of 2021
             Akhilesh Saw                                                  Appellant
                                             Versus
             The State of Jharkhand                             ...           Respondent

             CORAM:        Hon'ble Mr. Justice Aparesh Kumar Singh
                          Hon'ble Mrs. Justice Anubha Rawat Choudhary
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For the Appellant : Mr. Vishnu Prabhakar Pathak, Advocate For the State : Mr. Ravi Prakash, A.P.P.

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05/22.12.2021 Sole appellant stands convicted for the charge under Section 304(B) of I.P.C by the impugned judgment dated 07.07.2021 passed in Sessions Trial No. 55 of 2018 by the Court of learned Additional Sessions Judge-V, Palamau at Daltonganj and has been sentenced to undergo Rigorous Imprisonment for 10 years with a fine of Rs. 5,000/- and default sentence by the impugned order of sentence dated 16.07.2021.

Admit.

Call for the Lower Court Records from the Court of learned Additional Sessions Judge-V, Palamau at Daltonganj in connection with Sessions Trial No. 55 of 2018.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/