Maroti @ Sushma Hembram vs The State Of Jharkhand
2021 Latest Caselaw 1996 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (D.B.) No. 34 of 2021
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1. Maroti @ Sushma Hembram

2. Nirmala Hembram --- --- 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. Aman Shekhar, Adv. For the State : Mr. Abhay Kr. Tiwari, A.P.P.

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04/22.06.2021 Both the appellants stand convicted for the offence punishable under Section 364A read with Section 120B of the I.P.C. by the impugned judgment dated 25th January 2021 passed in Sessions Trial No.64/2017 by the court of Learned Additional Sessions Judge-III, Sahibganj and have been sentenced to undergo rigorous imprisonment for life with a fine of Rs.5,000/- each and a default sentence each for the aforesaid offence vide impugned order of sentence dated 29th January 2021.

Admit.

Call for the lower court records from the court of Learned Additional Sessions Judge-III, Sahibganj in connection with Sessions Trial No.64/2017.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/