Munna Prasad vs The State Of Jharkhand
2021 Latest Caselaw 3297 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 313 of 2020

             Munna Prasad                                    ---          ---     Appellant
                                               Versus
             The State of Jharkhand                          ---          ---     Respondent
                                              ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant: Mr. Ashok Kr. Singh, Advocate For the Respondent: Mr. Vineet Kr. Vashistha, A.P.P

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07 / 07.09.2021 Learned counsel for the appellant Mr. Ashok Kumar Singh is present.

Learned counsel for the State Mr. Vineet Kumar Vashistha is also present.

2. The present appeal has been filed against the judgment of conviction dated 27.01.2020 and order of sentence dated 31.01.2020 passed in Sessions Trial Case No. 189/2014 & Sessions Trial Case No. 241/2015 arising out of Katkamsandi P.S. Case No. 288/2013 corresponding to G.R. No. 4285/2013 by the court of learned Additional Sessions Judge-VII-cum-Special Judge (Crime against Women), Hazaribag, whereby this appellant along with two others namely, Mahesh Prasad and Sakunti Devi have been convicted for the offence punishable under section 302/34 and 304-B of the Indian Penal Code and section 4 of Dowry Prohibition Act and all the convicts have been sentenced to undergo rigorous imprisonment for life with a fine of Rs. 10,000/- and default sentence under section 302 of the Indian Penal Code; they have been further sentenced to undergo rigorous imprisonment for life under section 304-B of the Indian Penal Code and they have also been sentenced to undergo rigorous imprisonment for one year with a fine of Rs. 5,000/- and default sentence under section 4 of Dowry Prohibition Act. All the sentences have been directed to run concurrently.

3. Admit.

4. Call for the lower court records in connection with Sessions Trial No. 189/2014 & Sessions Trial No. 241/2015 from the court of learned Additional Sessions Judge-VII-cum-Special Judge (Crime against Women), Hazaribag.

5. The prayer for suspension of sentence made through I.A. No. 3112 of 2020 shall be considered after receipt of the lower court records.

7. Office is directed to find out whether co-convicts Mahesh Prasad and Sakunti Devi have preferred any criminal appeal before this Court and if so, tag that case with the instant appeal.

8. Let a copy of this order be communicated to the court concerned through 'FAX'.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/