Baldeo Besra vs The State Of Jharkhand
2021 Latest Caselaw 3241 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Criminal Appeal (DB) No. 164 of 2021

        1. Baldeo Besra
        2. Karamchand Besra                                  --- --- Appellants
                                          Versus
        The State of Jharkhand                 --- --- Respondent
                      .......

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

Through Video Conferencing

For the Appellants :

For the Respondent : Mrs. Nehala Sharmin, A.P.P.

02/02.09.2021 The present appeal is directed against the judgment of conviction and order of sentence dated 13.02.2020 and 19.02.2020 respectively passed in Sessions Trial No. 220 of 2016 arising out of Penk Narayanpur P.S. Case No. 18 of 2016 corresponding to G.R. Case No. 568 of 2016 passed by learned Additional Sessions Judge-II, Spl. FTC (C.A.W), Bermo at Tenughat where by the present appellants have been found guilty for the offence punishable under Section 302 of the I.P.C. and they have been sentenced to undergo R.I for life for the offence under Section 302 I.P.C and to pay fine of Rs.8000/- each and in default of payment, it has been directed that they would suffer R.I. for further period of 6 months.

Admit.

Call for the lower court record in connection with Sessions Trial No. 220 of 2016 arising out of Penk Narayanpur P.S. Case No. 18 of 2016 corresponding to G.R. Case No. 568 of 2016 from the court of learned Additional Sessions Judge-II, Spl. FTC (C.A.W), Bermo at Tenughat.

Let the instant order be communicated to the court below through FAX.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty