Ankit @ Anki Singh vs The State Of Jharkhand
2021 Latest Caselaw 2137 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (DB) No. 111 of 2021
           Ankit @ Anki Singh                                                ....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. Rohan Mazumdar, Advocate
           For the State              : Ms. Priya Shrestha, A.P.P
                                             ---

02/30.06.2021 Sole appellant stands convicted for the offence punishable under Section 304(II) of I.P.C by the impugned judgment dated 13.04.2021 passed in Sessions Trial No. 20 of 2016 by the Court of learned Additional Sessions Judge-V, Dhanbad and has been sentenced to undergo Rigorous Imprisonment for 10 years by the impugned order of sentence dated 16.04.2021.

Admit.

Call for the Lower Court Records from the Court of learned Additional Sessions Judge-V, Dhanbad in connection with Sessions Trial No. 20 of 2016.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Jk