Potey Purty vs The State Of Jharkhand
2021 Latest Caselaw 4279 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 108 of 2021
        Potey Purty                                            --- --- 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. Vikash Kumar, Advocate For the State : Mr. Saket Kumar, A.P.P.

05/18.11.2021 The sole appellant stands convicted for the offence punishable under section 302 of the I.P.C. by the impugned judgment dated 16.12.2020 passed in Sessions Trial No. 57 of 2016 by the court of learned Sessions Judge, Seraikella- Kharsawan and has been sentenced to undergo rigorous imprisonment for life with a fine of Rs.10,000/- and a default sentence by the impugned order of sentence dated 18.12.2020.

Admit.

Call for the lower court record in connection with Sessions Trial No. 57 of 2016 from the court of learned Sessions Judge, Seraikella- Kharsawan.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty