Golbabu Ansari vs The State Of Jharkhand
2021 Latest Caselaw 3873 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 70 of 2021

         Golbabu Ansari                                          ---   ---     Appellant
                                               Versus
         The State of Jharkhand                           ---          ---    Respondent
                                               ---

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

---

For the Appellant : Mr. Md. Faruque Ansari, Advocate For the State : Mr. Shekhar Sinha, P.P.

---

05/08.10.2021 Learned counsel for the appellant submits that the jail authorities are supplying only the scanned copy of Vakalatnama due to COVID restriction. However, due to substantial relaxation in the COVID protocol, jail authorities are supposed to supply the original Vakalatnama to the learned counsel for the convict/appellant.

Let the original Vakalatnama be filed within a period of four weeks.

Sole appellant stands convicted for the offence punishable under Section 302 of the I.P.C. vide impugned judgment of conviction and order of sentence dated 04.03.2021 passed in S.T. Case No.199 of 2019 by the learned court of District and Additional Sessions judge-I, Bokaro and has been sentenced to undergo life imprisonment with a fine of Rs.10,000/- and a default sentence.

Admit.

Call for the lower court records from the court of learned District and Additional Sessions judge-I, Bokaro in connection with S.T. Case No.199 of 2019.

(Aparesh Kumar Singh, J.)

(Navneet Kumar, J.) Shamim/