Bhageshwar Singh @ Bhageshwar Kr. ... vs The State Of Jharkhand
2021 Latest Caselaw 4426 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 282 of 2021
        Bhageshwar Singh @ Bhageshwar Kr. Singh                --- --- Appellant
                                      Versus
        The State of Jharkhand                                 --- --- Respondent
                                      .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant : Mr. Nandan Prasad, Advocate For the State :

02/25.11.2021 This appellant along with two others stands convicted for the offence punishable under Section 304B/34 of the I.P.C. by the impugned judgment dated 06.09.2021 passed in Sessions Trial Case No. 146 of 2019 by the court of learned Additional Sessions Judge-II, Latehar and all of them have been sentenced to undergo R.I. for 10 years with a fine of Rs.10,000/- each and a default sentence each by the impugned order of sentence dated 07.09.2021.

Admit.

Call for the lower court records in connection with Sessions Trial Case No. 146 of 2019 from the court of learned Additional Sessions Judge-II, Latehar.

Learned counsel for the appellant submits that co-convicts Babulal Singh and Etwariya Devi have preferred Criminal Appeal (DB) No. 260 of 2021 wherein vide order dated 18.11.2021 lower court records have been summoned and the instant appeal has been directed to be placed along with said Criminal Appeal (DB) No. 260 of 2021.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty