Narayan Singh vs The State Of Jharkhand
2021 Latest Caselaw 4475 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 219 of 2021

             Narayan Singh                           ---          ---  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. Rishi Pallava, Advocate For the Respondent: Mr. Shekhar Sinha, Spl. P.P

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04 / 29.11.2021 The sole appellant stands convicted for the offence punishable under section 304 Part I of the Indian Penal Code by the impugned judgment dated 09.08.2021 passed in Sessions Trial No. 164/2020 by the Court of learned Additional Sessions Judge-IV, Gumla and has been sentenced to undergo R.I for ten years with a fine of Rs. 10,000/- and default sentence by the impugned order of sentence dated 11.08.2021.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 164/2020 from the Court of learned Additional Sessions Judge-IV, Gumla.

4. The prayer for suspension of sentence made through I.A. No. 5318/2021 shall be considered after receipt of the lower court records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/