Parshuram Jarika @ Parsuram ... vs The State Of Jharkhand
2021 Latest Caselaw 3802 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 194 of 2021
        Parshuram Jarika @ Parsuram Jarika                     --- --- 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. Amit Kumar Choubey, Advocate For the Respondent : Mr. Azeemuddin, A.P.P.

04/05.10.2021 The sole appellant stands convicted for the offences punishable under Sections 376(1) of the I.P.C. by the impugned judgment dated 31.07.2021 passed in Sessions Trial No. 30 of 2019 by the court of learned District & Additional Sessions Judge-X cum FTC, for offence against Women, East Singhbhum at Jamshedpur and has been sentenced to undergo R.I. for 10 years with a fine of Rs. 50,000/- and a default sentence by the impugned order of sentence dated 05.08.2021.

Admit.

Call for the lower court record in connection with Sessions Trial No. 30 of 2019 from the court of learned District & Additional Sessions Judge-X cum FTC, for offence against Women, East Singhbhum at Jamshedpur.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty