Manoj Yadav vs The State Of Jharkhand
2021 Latest Caselaw 4383 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 581 of 2020
            Manoj Yadav                                                      Appellant
                                               Versus
            The State of Jharkhand                                 ...          Respondent

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

                          Through Video Conferencing

            For the Appellant         : Md. Shadab Eqbal, Advocate
            For the State             : Mr. Bhola Nath Ojha, A.P.P.
                                             ---

07/24.11.2021 Learned counsel for the appellant, Md. Shadab Eqbal submits that fresh Vakalatnama has been filed to remove the surviving defect no. 5(e). He undertakes to file fresh copy of page no. 1 within one week to remove the surviving defect no. 9(i). Office to verify.

Sole appellant stands convicted for the offence punishable under Sections 302, 201 and 498A of I.P.C while other convict, Savitri Devi has been acquitted of the charges by the impugned judgment dated 9th June, 2020 passed in Sessions Trial No. 162 of 2018 by the Court of learned Additional Sessions Judge-II, Latehar and the appellant has been sentenced to undergo Rigorous Imprisonment for life with a fine of Rs. 20,000/- under Section 302 of I.P.C and default sentence; Rigorous Imprisonment for 5 years with a fine of Rs. 5000/- under Section 201 of I.P.C and default sentence and Rigorous Imprisonment for 3 years with a fine of Rs. 5000/- under Section 498A of I.P.C and default sentence by the impugned order of sentence dated 11th June, 2020. All the sentences have been ordered to run concurrently.

Admit.

Call for the Lower Court Record from the Court of learned Additional Sessions Judge-II, Latehar in connection with Sessions Trial No. 162 of 2018.

Prayer for suspension of sentence made through I.A. No. 6380 of 2021 shall be considered after receipt of Lower Court Records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/