Birendra Yadav vs The State Of Jharkhand
2021 Latest Caselaw 2414 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (D.B) No. 235 of 2020
                Birendra Yadav                                       ....       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. Prabhat Kumar Sinha, Advocate For the State : Mr. Sanjay Kumar Srivastava, A.P.P

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05/19.07.2021 Heard learned counsel for the parties on the prayer for condonation of delay of 04 days in preferring the instant memo of appeal made through I.A. No. 2166 of 2021.

We have considered the submission of learned counsel for the parties and the grounds urged. Delay being minor, is condoned. Accordingly, the instant I.A stands disposed of.

Sole appellant stands convicted for the offence punishable under Section 302 of I.P.C in connection with Sessions Trial No. 259 of 2018 by the impugned judgment dated 19.12.2019 passed by learned Principal Sessions Judge, Giridih and has been sentenced to undergo Rigorous Imprisonment for life with a fine of Rs. 20,000/- and a default sentence by the impugned order of sentence dated 20.12.2019.

Admit.

Call for the Lower Court Record from the Court of learned Principal Sessions Judge, Giridih in connection with Sessions Trial No. 259 of 2018.

Prayer for suspension of sentence made through I.A. No. 4401 of 2020 shall be considered after receipt of L.C.R.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) jk/