Sudhir Jaiswal vs The State Of Jharkhand
2021 Latest Caselaw 2355 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (D.B) No. 63 of 2021
            Sudhir Jaiswal                               ....         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. Deepak Kumar, Advocate For the State : Mr. Bhola Nath Ojha, A.P.P.

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04/14.07.2021 Learned counsel for the appellant undertakes to file original Vakalatnama whenever the situation normalizes and is permitted by Jail Authority to remove the defect no. 5(e).

Sole appellant stands convicted for the offence punishable under Sections 354,417,370(2) of I.P.C in connection with Sessions Trial No. 260 of 2014 by the impugned judgment dated 12th February, 2021 passed by learned Additional Sessions Judge-IV-cum-Spl. Judge (Crime against women), Bokaro and has been sentenced to under Rigorous Imprisonment for 10 years with a fine of Rs. 10,000/- for the offence punishable under Section 370(2) of I.P.C; Simple Imprisonment for 5 years with a fine of Rs. 5,000/- for the offence punishable under Section 354 of I.P.C; Simple Imprisonment for 1 year for the offence punishable under Section 417 of I.P.C along with default sentences each by the impugned order of sentence dated 18th February, 2021.

Admit.

Call for the Lower Court Record from the Court of learned Additional Sessions Judge-IV-cum-Spl. Judge (Crime against women), Bokaro in connection with Sessions Trial No. 260 of 2014.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) jk/