Birendra Yadav vs The State Of Jharkhand
2021 Latest Caselaw 3317 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 92 of 2021

             Birendra Yadav                                 ---          ---    Appellant
                                                  Versus
             The State of Jharkhand                         ---          ---    Respondent
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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. Kripa Shankar Nanda, Advocate For the Respondent: Mr. Ravi Prakash, A.P.P

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04 / 07.09.2021 Learned counsel for the appellant Mr. Kripa Shankar Nanda is present.

Learned counsel for the State Mr. Ravi Prakash is also present.

2. The present appeal has been filed against the judgment of conviction and order of sentence dated 21.05.2020 passed in Sessions Trial No. 306/2019 arising out of B.S. City P.S. Case No. 138/2019 (G.R. No. 476/2019), T.R. No. 2679/2019 by the court of learned District and Additional Sessions Judge-II, Bokaro, whereby this appellant along with Vivekanand Yadav @ Mintu Yadav have been convicted for the offence punishable under section 364(A)/34 of the Indian Penal Code and they have been sentenced to undergo rigorous imprisonment for life with a fine of Rs. 10,000/- and default sentence.

3. Admit.

4. Call for the lower court records in connection with Sessions Trial No. 306/2019 from the court of learned District and Additional Sessions Judge-II, Bokaro.

5. Office is directed to find out whether co-convict Vivekanand Yadav @ Mintu Yadav has preferred any criminal appeal before this Court and if so, tag that case with the instant appeal.

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

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/