Nandlal Bardhan @ Nandlal Burdhan vs The State Of Jharkhand
2021 Latest Caselaw 4352 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (DB) No. 121 of 2021

              Nandlal Bardhan @ Nandlal Burdhan               ---  ---    Appellant
                                               Versus
              The State of Jharkhand                  ---          ---   Respondent
                                                 ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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For the Appellant: Mr. Pranabesh Kr. Paul, Advocate For the Respondent: Mr. Saket Kumar, A. P.P

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05 / 23.11.2021 Learned counsel for the appellant is allowed 1 week time to supply fresh copy of page no. 1 which is in torn condition.

2. The sole appellant along with Asha Burdhan @ Asha Debi have been held guilty for the offence punishable under section 304B/34 and section 201/34 of the Indian Penal Code by the impugned judgment dated 22.03.2021 passed in Sessions Trial No. 09/2019 by the Court of learned Additional Sessions Judge-II, Jamtara and have been sentenced in the following manner, by the impugned order of sentence dated 24.03.2021. All the sentences have been ordered to run concurrently.

              Name of convict   Under section                           Sentences
                                                 Imprisonment          Fine           Default
                                                                                      sentence
              Nandlal           304B/34 IPC      R.I for life         Rs. 10,000/-    R.I    for six
              Burdhan           201/34 IPC       R.I. for       three Rs. 5,000/-     months
                                                 years                                R.I for three
                                                                                      months
              Asha Burdhan 304B/34 IPC           R.I for ten years     Rs. 10,000/-   R.I    for six
              @ Asha Devi  201/34 IPC            R.I for three years   Rs. 5,000/-    months
                                                                                      R.I for three
                                                                                      months
              3.     Admit.

4. Call for the lower court records in connection with Sessions Trial No. 09/2019 from the Court of learned Additional Sessions Judge-II, Jamtara.

5. Prayer for suspension of sentence made through I.A. No. 2987/2021 shall be considered after receipt of the lower court records.

6. Learned counsel for the appellant submits that lower court records has been called for in Cr. Appeal (DB) No. 120/2021 preferred by co-convict Asha Bardhan @ Asha Burdhan @ Asha Debi. Office to verify. If the same has been received, let it be placed along with the instant appeal when the case is taken up.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/