Prakash Singh vs The State Of Jharkhand
2021 Latest Caselaw 3871 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 262 of 2020

             Prakash Singh                          ---          ---   Appellant
                                              Versus
              The State of Jharkhand                ---          ---   Respondent
                                                ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Navneet Kumar

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For the Appellant: Mr. Pradeep Kr. Deomani, Advocate For the Respondent: Mr. Lily Sahay, A.P.P

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08 / 08.10.2021 The sole appellant stands convicted for the offence punishable under sections 366 and 376 (2) (l) of the Indian Penal Code by the impugned judgment dated 12.02.2020 passed in Sessions Trial No. 333/2019 by the Court of learned District and Additional Sessions Judge-X-cum-FTC, Jamshedpur and has been sentenced to undergo imprisonment for remainder of natural life with a fine of Rs. 10,000/- and default sentence under section 376(2) (l) of the Indian Penal Code and further sentenced to undergo rigorous imprisonment for five years with a fine of Rs. 5,000/- and default sentence under section 366 of the Indian Penal Code, by the impugned order of sentence dated 17.02.2020

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 333/2019 from the Court of learned District and Additional Sessions Judge-X- cum-FTC, Jamshedpur.

(Aparesh Kumar Singh, J)

(Navneet Kumar, J) Ranjeet/