Surendra Mahamarik vs The State Of Jharkhand
2021 Latest Caselaw 3778 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 225 of 2021

             1.   Surendra Mahamarik
             2.   Kanhai Manjhi
             3.   Fantus Rajak
             4.   Tuntun Manjhi
             5.   Yogendra Manjhi
             6.   Prakash Manjhi                    ---          ---   Appellants
                                              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 Appellants: Ms. Vani Kumari, Advocate For the Respondent: Mr. Abhay Kr. Tiwari, A.P.P

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02 / 04.10.2021 All the appellants stand convicted for the offence punishable under sections 147 and 304/149 Part-I of the Indian Penal Code while they were acquitted of the charges under sections 307/149 of the Indian Penal Code by the impugned judgment dated 23.08.2021 passed in Sessions Trial No. 91/2017 by the Court of learned Sessions Judge, Godda and have been sentenced to undergo R.I for two years with a fine of Rs. 1,000/- each and default sentence each under section 147 of the Indian Penal Code and further sentenced to undergo R.I. for ten years with a fine of Rs. 10,000/- each and default sentence each under section 304/149 Part-I of the Indian Penal Code, by the impugned order of sentence dated 25.08.2021.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 91/2017 from the Court of learned Sessions Judge, Godda.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/