Md. Alliulah Ansari vs The State Of Jharkhand
2021 Latest Caselaw 4360 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (DB) No. 513 of 2020
           Md. Alliulah Ansari                                         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. Santosh Kumar, Advocate For the State : Ms. Nehala Sharmin, A.P.P

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06/23.11.2021 Sole appellant stands convicted for the offence punishable under Sections 376/417 of I.P.C by the impugned judgment dated 13.07.2020 passed in Sessions Trial No. 275 of 2015 by learned Additional Sessions Judge-II, Spl. F.T.C (C.A.W), Bermo at Tenughat and has been sentenced to undergo Rigorous Imprisonment for 10 years with a fine of Rs. 15,000/- under Section 376 of I.P.C and default sentence. He has also been sentenced to undergo Rigorous Imprisonment for 1 year with a fine of Rs. 1,000/- under Section 417 of I.P.C and default sentence by the impugned order of sentence dated 16.07.2020. Both the sentences have been ordered to run concurrently.

Admit.

Call for the Lower Court Record from the Court of Additional Sessions Judge-II, Spl. F.T.C (C.A.W), Bermo at Tenughat in connection with Sessions Trial No. 275 of 2015.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk