Jharkhand High Court
Nemo Singh @ Lambou Singh vs The State Of Tharkhand on 1 February, 2021
IN THE HiGH COURT OF JHARKHAND AT RANCHI
(Criminal Appellate Jurisdiction)
Cr. Appeal (A No. 4 of 2068
With
Cr Appeal GD No. 1454 of 2007
Nemo Singh @ Lambou Singh, son of Kinnu Singh, resident of village
Birhor Beda, Angwali, PS Peterwar, District Bokaro .. o. Appellant
{In Cr Appeal (SJ) No. 4 of 2008]
Kali Singh, son of Kinnu Singh, resident of village- Bihorbeda Angwali, PS-
Peterwar, District Bokaro kee eve Appellant
[In Ce Appeal (SJ) No. 1434 of 2007)
Vs.
The State of Tharkhand . Respondent
{In both cases]
(Through V.C)
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
HON' BLE MR. JUSTICE RATNAKER BHENGRA
For the Appellant(s} > Mr. Mahesh Kumar Sinha, Advocate
{Cr ASD No. 4 of 2008)
Mr. Pratiush Lala, Advocate
[In Cr AAS) No, 1454 of 2007]
For the Respondent : Mr. Shekhar Sinha, PP
Mrs, Priva Shreshtha, Spl.PP
(in both cases)
Por the Informant > Mr. Atanu Banerjee, Advocate
Mr. Satish Kumar. "Adv OcAte
(in both cases)
Order No. 13/Dated: 01° February, 2021
In view of the judgment of Pull Bench of this Court in
Cr. Appeal (SJ) No. 1281 of 2016 and connected matters dated 19.09.2018,
these criminal appeals are listed before Division Bench.
pron
The Registry shall accordingly change the label/nomenclature of
these criminal appeals.
in Sessions Trial No, 317 of 2007, Nemo Singh @ Lamboo
Singh who is the appellant in Cr. Appeal (SJ) No. 4 of 2008 was convicted
and sentenced to RI for seven years under section 3664/34 IPC with a fine of
Rs. 1Q00/% and RI for ten years with a fine of Rs.2000- under section
376 IPC. Both the sentences were to run concurrently,
LA No. 366 of 2021 has been filed by the State to bring present
status about sentence served by the appellant, namely, Nemo Singh @
Lamboo Singh on record.
PD
~ Cr Appedt (83
WwW th
Cy, Appeal (A) No. [684 of BNF
My. Shekhar Sinha, the learned Public Prosecutor states that after
serving the sentence of 10 years, with remission, Nemo Singh @ Lambo
Singh has been released on 06.01.2014.
In Cr Appeal (SJ) No. 1454 of 2007, Kali Singh who is the
appellant has served the sentence of seven years inflicted upon him in
Sessions Trial No. 317 of 2007 under section 3664 IPC and he has been
released after serving the sentence, with remission, on 10.04.2091.
Mr. Satish Kumar, the learned vice-counsel appears for
Me. Atarn: Banerjee, the learned counsel who is representing the informant in
these criminal appeals,
The learned counsels appearing for the parties have affermed that
the appellants on serving the sentence, with remissiun, have now been
released, aller depositing the fine amount.
These criminal appeals are pending for final disposal for at least
last 6-7 years, however, the appellants have net pressed these criminal
appeals on mertts.
The learned counsels appearing for the appellants state that they
have no instructions to press these criminal appeals on merits and,
acoordingly, Cr Appeal (J) No. 4 of 2008 and Cr. Appeal GSI) No.
{454 of 200? are dismissed as not pressed,
{A No. 366 of 202] and LA No. 364 of 2021 are disposed of
gee orcin g { yw ae Sa) cnn este
(Shree Chandrashekhar, J.
Sed
{Ratnaker Bhengra, 3)
SEgiga Sangalo
