Shakti Kumar vs The State Of Jharkhand
2021 Latest Caselaw 3854 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (D.B) No. 205 of 2021
            Shakti Kumar                                                  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 : Mr. Randhir Kumar, Advocate For the State : Mr. Shekhar Sinha, Spl. P.P. For the Informant : Mr. Asit Baran Mahata, Advocate

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04/07.10.2021 Learned counsel for the appellant undertakes to remove the defect no. 5

(e), as under, within 4 weeks.

5 (e). Original Vakalatnama from jail has not been filed. Jail Authorities are supposed to supply the original copy of Vakalatnama since COVID restrictions have been substantially relaxed.

Office to place the file for inspection and removal of defects, on requisition being made, within this time.

Learned counsel for the appellant undertakes to remove the remaining three defects, as under, during course of the day.

6(b) Provision of law may be corrected in 2nd and 3rd copy. 9(i) Party position may be corrected at Index and page no.1 in 2 nd and 3rd copy.

9(ii) Nature of sentence at para-1 may be verified and corrected in 2nd and 3rd copy.

Office to verify.

This appellant along with one Shriniwash Kumar @ Simansh stands convicted for the offence punishable under Section 302/34 of I.P.C by the impugned judgment dated 7th August, 2021 passed in Children Court Case No. 10 of 2019 & 11 of 2019 by learned District & Additional Sessions Judge-1- cum-Special Judge (Children Court), Bokaro and both the convicts have been sentenced to undergo imprisonment for life with a fine of Rs. 1,00,000/- each under Section 302 of I.P.C and default sentence each by the impugned order of sentence dated 7th August, 2021.

Admit.

Call for the Lower Court Records from the Court of learned District & Additional Sessions Judge-1-cum-Special Judge (Children Court), Bokaro in connection with Children Court Case No. 10 of 2019 & 11 of 2019.

It appears that other co-convict, namely, Shriniwash Kumar @ Simansh has preferred Cr. Appeal (DB) No. 204 of 2021. Office to verify whether Lower Court Records have been summoned in connection with the said case, if so, the same be placed along with this appeal.

Let the name of Mr. Asit Baran Mahata, learned counsel appear in the cause-list henceforth for the informant.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/