Anil Singh vs The State Of Jharkhand
2021 Latest Caselaw 3917 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (DB) No. 104 of 2021

        1.      Anil Singh
        2.      Manoj Singh                                 ---   ---   Appellants
                                           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. Deepak Kumar, Advocate For the State : Mr. Manoj Kumar Mishra, A.P.P.

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04/20.10.2021 Both the appellants stand convicted for the offence punishable under Sections 304B and 498A of the I.P.C. vide impugned judgment of conviction dated 27th February 2021 passed in S.T. No. 38 of 2016 by the learned court of Additional Sessions Judge-II, Koderma and have been sentenced to undergo life imprisonment for committing offence under Section 304B of the I.P.C. but no separate sentence has been awarded under Section 498A of the I.P.C. vide impugned order of sentence dated 6th March 2021.

Admit.

Call for the lower court records from the learned court of Additional Sessions Judge-II, Koderma in connection with S.T. No. 38 of 2016.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/