Udal Hazra vs The State Of Jharkhand
2021 Latest Caselaw 4425 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (DB) No. 319 of 2018

        Udal Hazra                                               ---   ---   Appellant
                                             Versus
        The State of Jharkhand                               ---       ---   Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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For the Appellant : Mr. P.P.N. Roy, Sr. Advocate Mr. Arwind Kumar, Advocate For the Respondent : Mrs. Priya Shrestha, A.P.P.

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08/25.11.2021 Learned Senior Counsel for the appellant does not press the prayer for suspension of sentence of this appellant made through I.A. No.2106/2021 at this stage.

Learned A.P.P. does not oppose the prayer. In view of the prayer made on behalf of the appellant, I.A. No.2106/2021 is dismissed as not pressed.

Learned A.P.P. would inquire as to whether the absconders accused Sudan Hazra and Baldeo Hazra have been apprehended or not as it appears from para-3 of the impugned judgment that while submitting the charge sheet no.352/2007 on 30.09.2007 against the three named accused who faced the instant trial, the other two accused named above were shown as absconders. If they have been apprehended, what is the status of their trial? Whether they have been convicted or not? Learned counsel for the State would also ascertain the criminal antecedent of this appellant. Let an affidavit to that effect be filed within a period of four weeks.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/