Arun Malhor vs State Of Jharkhand
2021 Latest Caselaw 4428 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 277 of 2021
        Arun Malhor                                             --- --- Appellant
                                      Versus
        State of Jharkhand                              --- --- Respondent
                                .......

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

For the Appellant : Mr. Arwind Kumar, Advocate For the State : Niki Sinha, Spl. P.P.

02/25.11.2021 The sole appellant stands convicted for the offence punishable under Section 366 and 376 of the I.P.C. by the impugned judgment dated 04.08.2021 passed in S.T. Case No. 243 of 2018 by the court of learned Additional Sessions Judge-I, Hazaribag and has been sentenced to undergo R.I. for 15 years with a fine of Rs.10,000/- and a default sentence u/s 376 I.P.C. and further sentenced to undergo R.I. for 10 years with a fine of Rs.10,000/- and a default sentence u/s 366 I.P.C. by the impugned order of sentence of the same date. All the sentences were directed to run concurrently.

Admit.

Call for the lower court records in connection with S.T. Case No. 243 of 2018 from the court of learned Additional Sessions Judge-I, Hazaribag.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty