Puran Mahto & Anr vs The State Of Jharkhand
2021 Latest Caselaw 1574 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Criminal Appeal (S.J.) No.464 of 2006
                                         With
                        Criminal Appeal (S.J.) No.584 of 2006

                 Puran Mahto & Anr.                      ...              ...        Appellants
                                                               [in Cri. App. (S.J.) No.464/06]

                 Mahesh Mahto                            ...              ...        Appellant
                                                               [in Cri. App. (S.J.) No.584/06]

                                      Versus
                 The State of Jharkhand            ...     ...     Respondent [in Both Cases]

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellants : Mr. P.K. Mukhopadhyay, Adv. [in Both Cases] For the State : Mr. Satish Kumar Keshri, A.P.P. [in Both Cases]

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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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09/26.03.2021: It has been pointed out by the office that in Criminal Appeal (S.J.) No.584 of 2006 the appellant has been convicted and sentenced to undergo R.I. for ten years, and as such, the matter may be placed before the Division Bench. Further, the appellants in Criminal Appeal (S.J.) No.464 of 2006 have been convicted and sentenced to undergo R.I. for eight years.

As per the High Court of Jharkhand Rules, any punishment i.e. imprisonment of 10 years and above has to be placed before the Division Bench. As both the cases have arisen out from the same impugned order of conviction and judgment dated 20.02.2006 in Sessions Trial No.81 of 2005, let these matters be placed before the appropriate bench after obtaining due permission from Hon'ble the Chief Justice.

(Rajesh Kumar, J.)

Amar/-