Jagdish Singh Dixy @ Jagdish Singh ... vs The State Of Jharkhand
2021 Latest Caselaw 2047 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             Cr. Revision No. 918 of 2013

                Jagdish Singh Dixy @ Jagdish Singh Dikshe and Others
                                                      ...     ...     Petitioners
                                      Versus
                The State of Jharkhand           ...       ...         Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through: Video Conferencing 13/24.06.2021

1. Learned counsel for the petitioners Mr. A. K. Sahani is present.

2. Learned counsel for the opposite party-State Mr. Shailesh Kumar Sinha is also present.

3. Learned counsel for the petitioners submits that he had concluded his arguments day before yesterday i.e. on 22.06.2021. He submits that the petitioners have remained in custody at the stage of trial for a period of about one month. He submits that considering the submissions recorded in order dated 22.06.2021, the sentence be modified.

4. Learned counsel appearing on behalf of the opposite party- State, on the other hand, has submitted that the appellate court had modified the sentence of the petitioners for offence under Sections 147 and 506 of the Indian Penal Code, though the petitioners were acquitted for offence under Section 385 of the IPC by the learned appellate court. He has also submitted that in view of concurrent findings of conviction under Sections 147, 342, 323, 448 and 506 of the Indian Penal Code, there is no perversity or illegality, so far as the conviction of the petitioners is concerned. He further submits that in case, this Court is inclined to modify the sentence of the petitioners, the same may be coupled with imposition of fine.

5. Arguments concluded.

6. Post this case on 28.06.2021 for judgment.

(Anubha Rawat Choudhary, J.) Mukul