Prameshwar Bediya @ Parmeshwar ... vs The State Of Jharkhand
2021 Latest Caselaw 3358 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 579 of 2018

              Prameshwar Bediya @ Parmeshwar Bediya ---           ---    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. Radha Kishan Gupta, Advocate For the Respondent: Mr. Bhola Nath Ojha, A.P.P

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08 / 09.09.2021 Defect no. 9(iii) is ignored on the request of learned counsel for the appellant since name of the appellant as reflected in the cause title of the impugned judgment tallies with the vakalatnama and the nomenclature in the appeal.

2. Heard learned counsel for the appellant Mr. Radha Kishan Gupta and learned A.P.P Mr. Bhola Nath Ojha on the prayer for condonation of delay of 35 days in preferring the instant Memo of Appeal made through I.A. No. 1309/2021.

3. On consideration of the submission of the learned counsel for the parties and on being satisfied with the grounds urged, delay is condoned. I.A. No. 1309/2021 stands disposed of.

4. The sole appellant stands convicted for the offence punishable under sections 302 and 201 of the Indian Penal Code by the impugned judgment dated 30.01.2018 passed in Sessions Trial No. 593/2013 by the Court of learned Additional Sessions Judge-III, Hazaribag and has been sentenced to undergo R.I for life with a fine of Rs. 5,000/- and default sentence under section 302 of the Indian Penal Code and further sentenced to undergo R.I for three years with a fine of Rs. 5,000/- and default sentence under section 201 of the Indian Penal Code, by the impugned order of sentence dated 06.02.2018.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 593/2013 from the Court of learned Additional Sessions Judge-III, Hazaribag.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/