Paltu Oraon @ Marwa Oraon vs The State Of Jharkhand
2021 Latest Caselaw 2404 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (D.B) No. 598 of 2020
              Paltu Oraon @ Marwa Oraon                                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

              For the Appellant         : Mr. Amit Kumar Choubey, Advocate
              For the Respondent        : Mr. Vineet Kumar Vashistha, A.P.P.
                                               ---

06/19.07.2021 Heard learned counsel for the parties on the prayer for condonation of delay of 950 days in preferring the instant memo of appeal made through I.A. No. 6523 of 2020.

Learned counsel for the appellant submits that the appellant is a very poor person. Due to poverty and lack of knowledge the pairvikar of the appellant could not contact the counsel of the appellant, as such, appeal could not be filed in time. Somehow, later, the Pairvikar arranged the money and the appeal could be filed. Therefore, delay is not intentional and may be condoned.

Learned counsel for the State does not object to the prayer. Having considered the submission of learned counsel for the parties and the explanation urged, delay is condoned. The instant I.A. stands disposed of.

Appellant along with one Gosain Oraon stands convicted for the offence punishable under Sections 302/34 of I.P.C in connection with Sessions Trial No. 76/2012 by the impugned judgment dated 06.06.2017 passed by learned District & Additional Sessions Judge-VI, Gumla and both have been sentenced to undergo Rigorous Imprisonment for life each with a fine of Rs. 20,000/-.each and a default sentence each by the impugned order of sentence dated 09.06.2017.

Admit.

Call for the Lower Court Record from the Court of learned District & Additional Sessions Judge-VI, Gumla in connection with Sessions Trial No. 76/2012.

Learned counsel for the appellant submits that L.C.R has been received in connection with Cr. Appeal (D.B) No. 1534 of 2017.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/