Rama Oraon vs The State Of Jharkhand
2021 Latest Caselaw 2627 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 113 of 2021
      Rama 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. Kripa Shankar Nanda, Advocate
      For the State             : Md. Azeemuddin, A.P.P.

                                      ---

02/29.07.2021 Sole appellant along with two co-convicts, Mahadeo Oraon and Dilip Oraon have been convicted for the offence punishable under Sections 342/34 and 302/34 of the I.P.C. by the impugned judgment of conviction dated 06.03.2021 passed in S.T. Case No. 288 of 2013 by the court of learned Additional Sessions Judge-V, Gumla and all the convicts have been sentenced to undergo imprisonment for life with a fine of Rs.30,000/- each and a default sentence under Section 302/34 of I.P.C and also sentenced to undergo Rigorous Imprisonment for 1 year with a fine of Rs. 1,000/- each and a default sentence under Sections 342/34 of I.P.C. by the order of sentence dated 15.03.2021. All the sentences have been ordered to run concurrently.

Admit.

Call for the Lower Court Record in connection with S.T. Case No. 288 of 2013 from the court of learned Additional Sessions Judge- V, Gumla.

Office to verify, whether the co-convicts have preferred any appeal.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/