Saju Kumar Mahato vs The State Of Jharkhand
2021 Latest Caselaw 3916 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (DB) No. 180 of 2021

        Saju Kumar Mahato                                    ---   ---   Appellant
                                           Versus
        The State of Jharkhand                            ---      ---   Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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For the Appellant : Mr. Shekhar Prasad Sinha, Advocate For the State : Mrs. Priya Shrestha, A.P.P.

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04/20.10.2021 Sole appellant along with Sonali Devi (Mahto) and Chiku Munshi @ Nikhil Munshi stands convicted for the offence punishable under Sections 365, 302, 120-B and 201 read with Section 34 of the I.P.C. vide impugned judgment of conviction dated 09.06.2021 passed in S.T. No. 234 of 2018 by the learned court of Additional Sessions Judge-X, Dhanbad. All these convicts have been sentenced to undergo R.I. for 5 years with a fine of Rs.20,000/- each and a default sentence each under Section 365/34 of the I.P.C.; life imprisonment with a fine of Rs.20,000/- each and a default sentence each under Section 302/34 of the I.P.C; same sentence under Section 302/120B of the I.P.C. and further sentenced to undergo R.I. for five years with a fine of Rs.10,000/- each and a default sentence each under Section 201/34 of the I.P.C. vide impugned order of sentence dated 10th June 2021. All the sentences have been ordered to run concurrently.

Admit.

Call for the lower court records from the learned court of Additional Sessions Judge-X, Dhanbad in connection with S.T. No. 234 of 2018.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/