Shaligram Pathak @ Saligram ... vs The State Of Jharkhand
2021 Latest Caselaw 4046 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 203 of 2021

              1. Shaligram Pathak @ Saligram Pathak
              2. Radhe Shyam Pathak @ Radhey Shyam Pathak --- --- Appellants
                                               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 Appellants: Ms. Chandana Kumari, Advocate For the Respondent: Mrs. Nehala Sharmin, A. P.P

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04 / 27.10.2021 Surviving defect relating to name of the appellant is ignored since the correct name is shown in the main cause title of the impugned judgment and tallies with the vakalatnama.

2. Both the appellants stand convicted for the offence punishable under sections 304B and 498A/34 of the Indian Penal Code by the impugned judgment dated 02.08.2021 passed in Sessions Trial No. 426/2013 & Sessions Trial No. 122/2016 by the Court of learned Additional Sessions Judge-VII-cum- Special Judge (Crime against Women), Hazaribag and both the convicts have been sentenced to undergo R.I for life under section 304B of the Indian Penal Code and they have been further sentenced to undergo R.I for two years with a fine of Rs. 1,000/- and default sentence under section 498A of the Indian Penal Code by the impugned order of sentence dated 05.08.2021. Both the substantive sentences have been ordered to run concurrently.

3. Admit.

4. Call for the lower court records in connection with Sessions Trial No. 426/2013 & Sessions Trial No. 122/2016 from the Court of learned Additional Sessions Judge-VII-cum-Special Judge (Crime against Women), Hazaribag.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/