Lahru Oraon vs The State Of Jharkhand
2021 Latest Caselaw 4133 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 253 of 2021

             Lahru Oraon                            ---          ---   Appellant
                                              Versus
              The State of Jharkhand                ---          ---   Respondent
                                                ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

---

For the Appellant: Mr. Hadish Ansari, Advocate For the Respondent: Mr. Saket Kumar, A.P.P

---

02 / 01.11.2021 The sole appellant stands convicted for the offence punishable under sections 302/34 of the Indian Penal Code by the impugned judgment dated 23.08.2021 passed in Spt. S.T. No. 183/2008 by the Court of learned Additional Sessions Judge-II, Gumla and has been sentenced to undergo R.I for life with a fine of Rs. 20,000/- and default sentence by the impugned order of sentence dated 31.08.2021.

2. Admit.

3. Call for the lower court records in connection with Spt. S.T. No. 183/2008 from the Court of learned Additional Sessions Judge-II, Gumla

4. It appears from perusal of para-3 of the impugned judgment that the Investigating Officer while submitting charge sheet no. 43/08 dated 30.06.2008 under section 302/34 of the Indian Penal Code in connection with Ghaghra P.S. Case No. 22/2008 against the present appellant, kept the investigation pending against other accused persons. Learned A.P.P would ascertain as to the status of investigation against other accused persons; whether they have been charge sheeted, if so, what is the status of their trial? Let an affidavit to that effect be filed within four weeks.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/