Raj Kamal @ Munna Singh vs The State Of Jharkhand
2021 Latest Caselaw 3803 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 207 of 2021
        Raj Kamal @ Munna Singh                                --- --- 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. Randhir Kumar, Advocate For the Respondent : Mr. Abhay Kr. Tiwari, A.P.P.

03/05.10.2021 The sole appellant stands convicted for the offences punishable under Sections 412 of the I.P.C. while three other convicts namely Ravi Kumar Chhatri, Raju Singh and Santosh @ Pappu Sharma have been convicted under Section 395 of the I.P.C. by the impugned judgment dated 11.08.2021 passed in Sessions Trial No. 02 of 2019 by the court of learned District and Additional Sessions Judge-III, Koderma and the appellant has been sentenced to undergo R.I. for 10 years with a fine of Rs.10,000/- and a default sentence u/s 412 IPC, while the other three convicts have been sentenced to undergo R.I. for 10 years with a fine of Rs.10,000/- each and a default sentence each u/s 395 IPC by the impugned order of sentence dated 16.08.2021.

Admit.

Call for the lower court record in connection with Sessions Trial No. 02 of 2019 from the court of learned District & Additional Sessions Judge-III, Koderma.

Office to verify whether any criminal appeal has been preferred by the other three convicts against the same impugned judgment.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty