Nilam Pandey @ Nilu Pandey vs The State Of Jharkhand
2021 Latest Caselaw 2444 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (D.B) No. 584 of 2020
                                          ---

Nilam Pandey @ Nilu Pandey --- --- 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. Naveen Kr. Jaiswal, Advocate For the State: Mr. Manoj Kumar Mishra, A.P.P.

---

06/20.07.2021 Learned counsel for the appellant Mr. Naveen Kumar Jaiswal submits that fresh Vakalatnama has been filed on 14.07.2021 to remove the only surviving defect. Office to verify.

2. Sole appellant stands convicted for the offence punishable under Sections 342, 323 and 302 of the Indian Penal Code by the impugned judgment dated 19.09.2020 passed in Sessions Trial No. 21/2015 by the Court of learned Additional Sessions Judge-II, Seraikella-Kharsawan and has been sentenced to undergo R.I for one year under Section 342 of the Indian Penal Code; R.I for one year under Section 323 of Indian Penal Code and R.I for life with a fine of Rs. 25,000/- and a default sentence under Section 302 of Indian Penal Code by the impugned order of sentence dated 22.09.2020.

3. Admit.

4. Call for the Lower Court Records in connection with Sessions Trial No. 21/2015 from the Court of learned Additional Sessions Judge-II, Seraikella- Kharsawan.

5. Place the matter on I.A. No. 2922/2021 seeking suspension of sentence on receipt of L.C.R.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet