Citation : 2021 Latest Caselaw 4161 Jhar
Judgement Date : 2 November, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (DB) No. 204 of 2021
Shriniwash Kumar @ Simansh @ Shrinivash Kumar ....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 : Ms. Pinki Kumari, Advocate
For the State : Ms. Kumari Rashmi, A.P.P.
For the Informant : Mr. Asit Baran Mahata, Advocate
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05/02.11.2021 Sole appellant along with Shakti Kumar stands convicted for the offence punishable under Section 302/34 of the Indian Penal Code by the impugned judgment dated 07.08.2021 passed in Children Court Case No.10 of 2019 & 11 of 2019 by the court of learned District & Additional Session Judge - I - cum Special Judge (Children Court), Bokaro and both of them have been sentenced to undergo imprisonment for life with a fine of Rs. 1,00,000/- each and default sentences each by the impugned order of sentence dated 07.08.2021.
Admit.
Call for the Lower Court Records in connection with Children Court Case No.10 of 2019 & 11 of 2019 from the court of learned District & Additional Session Judge - I - cum Special Judge (Children Court), Bokaro.
Learned counsel for the appellant submits that co-convict Shakti Kumar has preferred Cr. Appeal (D.B.) No. 205 of 2021 in which the lower court records have been summoned.
Office to verify.
If the lower court records have been received, the same be placed along with the instant appeal also. The records of Cr. Appeal (D.B) No.205 of 2021 be also placed along with the instant appeal whenever the matter is taken up.
(Aparesh Kumar Singh, J)
(Anubha Rawat Choudhary, J) Saurav / Pankaj
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