Budhu Murmu @ Taado @ Budhu Ram ... vs The State Of Jharkhand
2021 Latest Caselaw 1994 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (D.B.) No. 480 of 2020
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1. Budhu Murmu @ Taado @ Budhu Ram Murmu

2. Dhiren Murmu @ Kaara --- --- Appellants Versus The State of Jharkhand. -- --- Respondent

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

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For the Appellants : Mr. Rajesh Kr. Singh, Adv. For the State : Mr. Md. Hatim, A.P.P.

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05/22.06.2021 Both these appellants stand convicted for the offence punishable under Section 302/34 of the I.P.C. by the impugned judgment dated 11th February 2020 passed in Sessions Trial Case No.276 of 2018 by the court of learned Additional Sessions Judge-IX, Jamshedpur, East Singhbhum and have been sentenced to undergo RI for life with a fine of Rs.20,000/- each and a default sentence each vide impugned order of sentence dated 13th February 2020.

The appeal suffers from a delay of 109 days for condonation of which I.A. No.371/2021 has been preferred.

On hearing learned counsel for the parties and for the reasons explained, delay is condoned. I.A. No.371/2021 stands disposed of.

Admit.

Call for the lower court records from the court of Learned Additional Sessions Judge-IX, Jamshedpur, East Singhbhum in connection with Sessions Trial No.276/2018.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/