Meena Devi vs The State Of Jharkhand
2021 Latest Caselaw 4214 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (DB) No. 217 of 2021
          Meena 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. Dhirendra Kumar Deo, Advocate For the State : Mr. Ravi Prakash, A.P.P.

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04/16.11.2021 Sole appellant stands convicted for the offence punishable under Sections 302 and 328 of I.P.C by the impugned judgment dated 3 rd August, 2021 passed in Sessions Trial No. 165 of 2015 by learned Sessions Judge, Ramgarh and has been sentenced to undergo life imprisonment with a fine of Rs. 2,000/- and a default sentence under Section 302 of I.P.C and further sentenced to undergo Rigorous Imprisonment for 10 years with a fine of Rs. 2,000/- and a default sentence under Section 328 of I.P.C vide impugned order of sentence dated 10th August, 2021.

Admit.

Call for the Lower Court Record from the Court of learned Sessions Judge, Ramgarh in connection with Sessions Trial No. 165 of 2015.

Prayer for suspension of sentence made through I.A. No. 5314 of 2021 shall be considered after receipt of Lower Court Records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/