Rajesh Bhuiyan vs The State Of Jharkhand
2021 Latest Caselaw 4050 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 202 of 2021
        Rajesh Bhuiyan                                         --- --- Appellant
                                      Versus
        The State of Jharkhand                                 --- --- Respondent
                                .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant : Mr. Suraj Kishore Prasad, Advocate For the State : Mrs. Priya Shrestha, Spl.P.P.

02/27.10.2021 The sole appellant stands convicted for the offence punishable under Section 302 of the I.P.C. by the impugned judgment dated 16.07.2021 passed in Sessions Trial No. 247 of 2018 by the court of learned Additional Sessions Judge-I, Chatra and has been sentenced to undergo imprisonment for life with a fine of Rs.50,000/- and a default sentence by the impugned order of sentence dated 27.07.2021.

Admit.

Call for the Lower Court Record in connection with Sessions Trial No. 247 of 2018 from the court of learned Additional Sessions Judge-I, Chatra.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty