Arjun Verma vs The State Of Jharkhand
2021 Latest Caselaw 2152 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (DB) No. 233 of 2020

              1. Arjun Verma
              2. Rajesh Kumar Sao                              ---            ---    Appellants
                                                    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 Through: Video Conferencing

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For the Appellants: Mr. Nilesh Kumar, Advocate For the Respondent: Mrs. Priya Shreshtha, A.P.P

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06 / 01.07.2021 Learned counsel for the appellants undertakes to remove the following surviving defect within two weeks.

9(i) Complete address of appellant no. 1 may be stated at page no. 1 and vakaltnama and page no. 2 in I.A.

Office to place the file for inspection and removal of defects, on requisition being made, within this time.

Heard learned counsel for the appellants and learned A.P.P on the prayer for condonation of delay of 13 days in preferring the instant Memo of Appeal through I.A. No. 2545/2021.

Having considered the explanation given and submissions of learned counsel for the parties, delay is condoned I.A. stands disposed of.

These two appellants along with two others stand convicted for the offence punishable under section 302 of the Indian Penal Code by the impugned judgment dated 07.12.2019 passed in S.T. Case No. 129/2017 / T.R. No. 45/2017 by the Court of learned Additional Judicial Commissioner-VII-cum-Special Judge, SC/ST, Ranchi and have been sentenced to undergo imprisonment for life with a fine of Rs. 10,000/- each and default sentence and also to pay compensation of Rs. 10,000/- to be paid to the legal heirs of the deceased, by the impugned order of sentence dated 09.12.2019..

Admit.

Call for the lower court records in connection with S.T. Case No. 129/2017 / T.R. No. 45/2017 from the Court of learned Additional Judicial Commissioner- VII-cum-Special Judge, SC/ST, Ranchi.

Office to verify whether any appeal has been preferred by other co-convicts Amit Kumar Singh and Shera Sharma.

Place the matter on I.A. No. 2501/2020 seeking suspension of sentence on receipt of the lower court records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/