Dibar Bodra vs The State Of Jharkhand
2021 Latest Caselaw 1869 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (D.B.) No. 436 of 2020
                                       .....

       Dibar Bodra                                         --- --- Appellant
                                       Versus
       The State of Jharkhand.                             -- --- Respondent
                                           ---

CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh The Hon'ble Mrs. Justice Anubha Rawat Choudhary Through Video Conferencing

---

For the Appellant : Mrs. Swati Shalini, Adv. For the State : Mr. Anup Pawan Toppo, A.P.P.

---

05/09.06.2021 The appeal by the sole appellant is directed against the impugned judgment dated 28th June 2019 passed in Sessions Trial No.454/2013 by the court of Learned Additional Sessions Judge-1, Ghatsila, whereunder the appellant along with four other accused persons have been convicted for the offence punishable under Sections 302, 201 read with Section 34 I.P.C. and sentenced to undergo rigorous imprisonment for life with a fine of Rs.10,000/- for the offence punishable under Section 302 Read with Section 34 I.P.C. and further sentenced to undergo rigorous imprisonment for four years with a fine of Rs.5,000/- for the offence punishable under Section 201 read with Section 34 I.P.C., with default sentence of each period in both counts, vide order of sentence dated 29th June 2019.

The appeal suffers from delay of 302 days for condonation of which I.A. No.483 of 2021 has been preferred by the appellant through learned counsel Ms. Swati Shalini nominated by the Jharkhand High Court Legal Services Committee to represent him on his request.

Upon consideration of submissions of learned counsel for the parties and the explanation urged, delay is condoned. I.A. No.483 of 2021 stands disposed of.

Admit.

Call for the lower court records from the court of Learned Additional Sessions Judge-1, Ghatsila in connection with Sessions Trial No.454/2013.

A Cr. Appeal (DB) No.1161/2019 has been preferred by the co- convict Tota Devgam. Learned counsel for the appellant submits that lower court records have already been summoned in that case. Office to check-up and if the LCR have been submitted, place the instant case along with the records of Cr. Appeal (DB) No.1161/2019 on the prayer of suspension of sentence made by this appellant through I.A. No.666/2021 in the week of 21st June 2021.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/