Rajesh Mahto vs The State Of Jharkhand
2021 Latest Caselaw 2407 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 65 of 2021

            Rajesh Mahto                                 ---          ---    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. Bijay Kr. Sinha, Advocate
              For the Respondent:      Mr. Saket Kumar, A.P.P
                                         ---
04 / 19.07.2021      This Appellant along with two others namely, Santosh Mahto and

Jashmanti Devi stand convicted for the charges under sections 498A/304B of the Indian Penal Code read with section 34 of the Indian Penal Code and under section 4 of Dowry Prohibition Act, by the impugned judgment dated 28.01.2021 passed in Sessions Trial No. 170/2016 by the Court of learned Additional Sessions Judge-II, Lohardaga and all the convicts have been sentenced to undergo rigorous imprisonment for ten years with a fine of Rs. 20,000/- each and default sentence each under section 304B/34 of the Indian Penal Code; further sentenced to undergo rigorous imprisonment for two years with a fine of Rs. 5,000/- each and default sentence under section 498A /34 of the Indian Penal Code and these convicts have also been sentenced to undergo rigorous imprisonment for one year with a fine of Rs. 5,000/- each and default sentence under section 4 of Dowry Prohibition Act, by the impugned order of sentence dated 02.02.2021. All the sentences have been ordered to run concurrently.

2. Admit.

3. Call for the lower court records in connection with Session Trial No. 170/2016 from the Court of learned Additional Sessions Judge-II, Lohardaga.

4. Place the matter on I.A. No. 1927/2021 seeking suspension of sentence after receipt of the lower court records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/