Birsa Oraon vs The State Of Jharkhand
2021 Latest Caselaw 3363 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 161 of 2021

         Birsa Oraon                                            ---   ---     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        : Ms. Sunita Kumari, Advocate
                For the State            : Mr. Suraj Verma A.P.P.
                                             ---

04/09.09.2021          Sole appellant stands convicted for the offence punishable under

Section 302 of the I.P.C. vide impugned judgment of conviction dated 03.02.2021passed in Sessions Trial No.162/2014 by the learned court of District and Additional Sessions Judge-VI, Gumla and has been sentenced to undergo life imprisonment with a fine of Rs.20,000/- and a default sentence vide impugned order of sentence dated 05.02.2021.

Admit.

Call for the lower court records from the court of learned District and Additional Sessions Judge-VI, Gumla in connection with Sessions Trial No. 162/2014. Prayer for suspension of sentence made through I.A. No. 3916/2021 shall be considered after receipt of the Lower court records.

I.A. No. 3915/2021 has been filed on behalf of the appellant for condonation of delay but the office report says that it was not required. Hence, it is disposed of.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/