Pintu Hazam @ Loya vs The State Of Jharkhand
2021 Latest Caselaw 3988 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 144 of 2021
        Pintu Hazam @ Loya                                  ---   ---  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. Kripa Shankar Nanda, Advocate For the Respondent : Mr. Saket Kumar, A.P.P. 04/25.10.2021 This appellant along with two others Simon Kerketta and Sunil Oraon @ Libu @ Sameer have been held guilty for the offences punishable under Section 25(1-A)/35 and 26(2)/35 of the Arms Act vide impugned judgment of conviction dated 20.01.2018 passed in Sessions Trial No. 141 of 2016 by the learned court of Additional Sessions Judge, Simdega and this appellant has been sentenced vide impugned order of sentence dated 11.06.2021, since he had absconded on the date of the judgment, in the following manner :

        Sl.        Offence U/s                          Sentence
        No.                         Imprisonment    Fine               Default
        1.      Section     25(1- R.I. for 10 Rs. 5000/- (five R.I. for 06 (six)
                A)/35 of Arms Act (ten) years thousand)        months

2. Section 26(2)/35 R.I. for 10 Rs. 5000/- (five R.I. for 06 (six) of Arms Act (ten) years thousand) months Other co-convicts have also been sentenced in similar manner. Admit.

Call for the lower court records from the learned court of Additional Sessions Judge, Simdega in connection with Sessions Trial No. 141 of 2016.

It appears that the other convict Sunil Oraon @ Libu @ Sameer has preferred Cr. Appeal (DB) No.844 of 2018 and Simon Kerketta has preferred Cr. Appeal (DB) No.1401 of 2018. Office to verify whether lower court records have been received in connection with other appeals. If so, place it along with the instant appeal. The records of the other two appeals be also placed when this appeal is taken up.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/