Mangal Yadav vs The State Of Jharkhand
2021 Latest Caselaw 4169 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Criminal Appeal (DB) No. 357 of 2018
        Mangal Yadav                                             --- --- 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. Lakhan Chandra Roy, Advocate For the State : Mr. P.K. Appu, A.P.P.

06/03.11.2021 The sole appellant along with accused Kali Yadav, Bijali Devi and Sukhu Yadav stands convicted for the offence punishable under sections 302/34 and 201/34 of the Indian Penal Code by the impugned judgment dated 17.01.2018 passed in Sessions Case No. 51/2016 by the Court of learned Additional Sessions Judge-IV, Deoghar and all the convicts have been sentenced to undergo R.I for life with a fine of Rs. 10,000/- each and default sentence each under section 302/34 of the Indian Penal Code and they have been further sentenced to undergo R.I for five years with a fine of Rs. 5,000/- each and default sentence each under section 201/34 of the Indian Penal Code by the impugned order of sentence dated 19.01.2018.

Admit.

Call for the lower court records in connection with Sessions Case No. 51/2016 from the Court of learned Additional Sessions Judge-IV, Deoghar.

The prayer for suspension of sentence of the appellant made through I.A. No. 2391/2018 shall be considered after receipt of the lower court records. Learned counsel for the appellant submits that other convicts Bijali Devi and Sukhu Yadav have preferred Cr. Appeal(DB) No. 353 of 2018. Convict Kali Yadav has preferred Cr. Appeal (DB) No. 341/2018 which has already been admitted and lower court records have also been summoned. Office to verify whether lower court records have been received, if so, the same be placed along with the records of the instant case. Let records of appeal of other convicts be also placed when the matter is taken up.

Let the name of Mr. P.K. Appu, learned A.P.P. appear in the cause list, henceforth in place of erstwhile A.P.P.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty