Karim Ansari vs The State Of Jharkhand
2021 Latest Caselaw 3343 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr. Appeal (DB) No. 159 of 2021
                  Karim Ansari                                                     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
                  For the Appellant        : Mr. Lukesh Kumar, Advocate
                  For the State            : Ms. Priya Shrestha, A.P.P.
                                                  ---

04/08.09.2021 Sole appellant stands convicted for the offence punishable under Sections 498A/302/34 of I.P.C but has been acquitted of the charges under Section 304B/34 of I.P.C, by the impugned judgment dated 03.07.2021 passed in Sessions Trial No. 364/2017 by the learned Additional Sessions Judge-XII cum F.T.C (Crime against Women), Dhanbad and has been sentenced to undergo Rigorous Imprisonment for 3 years under Section 498A of I.P.C. and further sentenced to undergo imprisonment for life with a fine of Rs. 5,000/- and default sentence under Section 302 of I.P.C by the impugned order of sentence dated 09.07.2021.

Admit.

Call for the Lower Court Records from the Court of learned Additional Sessions Judge-XII cum F.T.C (Crime against Women), Dhanbad in connection with Sessions Trial No. 364/2017.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/