Bhupendra Rajwar @ Bhupendra ... vs The State Of Jharkhand
2021 Latest Caselaw 2205 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 26 of 2021

              Bhupendra Rajwar @ Bhupendra Kumar Rajwar
              @ Bhupinder Rajwar                           ---          ---   Appellant
                                              Versus
              The State of Jharkhand                       ---          ---   Respondent
                                                ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant: Mr. Nagmani Tiwari, Advocate For the Respondent: Mrs. Niki Sinha, A.P.P

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04 / 05.07.2021 The sole appellant stands convicted for the offences punishable under section 302 of the Indian Penal Code by the impugned judgment dated 16.01.2020 passed in Sessions Trial No. 178/2018 by the Court of learned Additional Sessions Judge-III, Garhwa and has been sentenced to undergo imprisonment for life with a fine of Rs. 5,000/- and default sentence, by the impugned order of sentence dated 21.01.2020. Other accused Chandradev Rajwar, father-in-law has been acquitted of the charges.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 178/2018 from the Court of learned Additional Sessions Judge-III, Garhwa.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/