Shama Parveen vs The State Of Jharkhand
2021 Latest Caselaw 4359 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (DB) No. 237 of 2021

       Shama Parveen                                       ---   ---    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. Suraj Kishore Prasad, Adv.

             For the State            : Mr. Satish Prasad, A.P.P.
                                          ---

04/23.11.2021       The sole appellant stands convicted for the offence punishable

under sections 302/34 of the Indian Penal Code by the impugned judgment dated 23.07.2021 passed in S.T. No. 573/2013 by the Court of learned District and Additional Sessions Judge-IX, East Singhbhum, Jamshedpur and has been sentenced to undergo R.I for life with a fine of Rs. 20,000/- and default sentence by the impugned order of sentence dated 24.07.2021.

2. Admit.

3. Call for the lower court records in connection with S.T. No. 573/2013 from the Court of learned District and Additional Sessions Judge- IX, East Singhbhum, Jamshedpur.

4. It appears from perusal of para-6 of the impugned judgment that the case records of co-accused Manjoor Alam were split up and registered as S.T. Case No.573(A)/2013. Learned A.P.P. would inquire about the status of the said sessions trial. Whether the trial has been concluded against the co- accused Manjoor Alam? If so, whether he has been convicted? Let an affidavit to that effect be filed within four weeks.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/