Puja Devi vs The State Of Jharkhand
2021 Latest Caselaw 4505 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr. Appeal (DB) No. 230 of 2021
             Puja Devi                                                      Appellant
                                               Versus
             The State of Jharkhand                              ...           Respondent

             CORAM:        Hon'ble Mr. Justice Aparesh Kumar Singh
                          Hon'ble Mrs. Justice Anubha Rawat Choudhary
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For the Appellant : M/s. Jasvindar Mazumdar, Rohan Mazumdar, Advocates For the State : Mrs. Priya Shrestha, A.P.P.

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02/30.11.2021 Sole appellant stands convicted for the charge under Section 302 of I.P.C by the impugned judgment dated 19.08.2021 passed in Sessions Trial No. 08 of 2021 by the Court of learned Additional Sessions Judge-II, Latehar and has been sentenced to undergo Rigorous Imprisonment for life with a fine of Rs. 10,000/- and default sentence by the impugned order of sentence dated 24.08.2021.

Admit.

Call for the Lower Court Records from the Court of learned Additional Sessions Judge-II, Latehar in connection with Sessions Trial No. 08 of 2021.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/