Sahmait Devi vs The State Of Jharkhand
2021 Latest Caselaw 4172 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (DB) No. 242 of 2021

       Sahmait Devi                                         ---    ---    Appellant
                                           Versus
       The State of Jharkhand                        ---           ---    Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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For the Appellant : Mr. Abhay Kr. Chaturvedy, Adv. For the State : Mrs. Nehala Sharmin, A.P.P.

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02/03.11.2021 The 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. 269/2009(A) 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. 269/2009(A) from the Court of learned Additional Sessions Judge-II, Gumla.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/