Anuj Singh vs State Of Jharkhand
2021 Latest Caselaw 4251 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Criminal Appeal (DB) No. 216 of 2021

             Anuj Singh                        ...       ...       ...     Appellant
                                         Versus
            1. State of Jharkhand
            2. Sunita Devi                             ...       ...     Respondents
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CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through Video conferencing

For the Appellant : Mr. Niraj Kumar Singh, Advocate Mr. Naiyar Eqbal, Advocate For the respondents : Ms. Priya Shrestha, A.P.P.

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4/17.11.2021 Sole appellant stands convicted for the offence punishable under Section 376 (D) of the Indian Penal Code by the impugned judgment dated 16.06.2021, passed in Sessions Trial No. 342 of 2017, by the learned Additional Sessions Judge-V, Palamau at Daltonganj and has been sentenced to undergo R.I. for twenty years with a fine of Rs. 5,000/- and a default sentence by the impugned order of sentence dated 19.06.2021.

2. Admit.

3. Call for L.C.R. in connection with Sessions Trial No. 342 of 2017 from the court of learned Additional Sessions Judge-V, Palamau at Daltonganj.

4. Learned A.P.P. would enquire as to the status of the investigation against other accused persons since from para-3 of the impugned judgment, it appears that while submitting charge sheet against the present accused/appellant, investigation was kept pending 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 a period of four weeks.

5. Matter be placed before close of winter vacation on receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Binit/