Bhairav Tudu @ Bhairo Tudu @ Bharab ... vs State Of Jharkhand
2021 Latest Caselaw 4254 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Criminal Appeal (DB) No. 201 of 2021

            Bhairav Tudu @ Bhairo Tudu @ Bharab Tudu
                                         ...  ...     ...  Appellant
                                  Versus
            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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Through Video conferencing

For the Appellant : Mr. Ramit Satender, Advocate For the respondent : Mr. Abhay Kumar Tiwari, A.P.P.

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4/17.11.2021 Office has pointed out that there is no delay in filing the appeal, therefore, I.A. No. 4959 of 2021 seeking condonation of delay is disposed of.

2. Sole appellant stands convicted for the offence punishable under Section 302 of the Indian Penal Code by the impugned judgment dated 06.02.2021, passed in Sessions Trial No. 318 of 2016, by the learned District and Additional Sessions Judge-X- cum-FTC, East Singhbhum, Jamshedpur and has been sentenced to undergo imprisonment for life with fine of Rs. 25,000/- (Rupees Twenty five thousand) and a default sentence vide impugned order of sentence dated 11.02.2021.

3. Admit.

4. Call for the L.C.R. in connection with Sessions Trial No. 318 of 2016 from the court of learned District and Additional Sessions Judge-X, cum- FTC, East Singhbhum, Jamshedpur.

5. Prayer for suspension of sentence made through I.A. No. 4958 of 2021 shall be considered after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Binit/