Sunil Patro vs The State Of Jharkhand
2021 Latest Caselaw 3364 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 160 of 2021

         Sunil Patro                                              ---   ---     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 : Ms. Sunita Kumari, Advocate For the State : Mrs. Nehala Sharmin, A.P.P.

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04/09.09.2021 Sole appellant stands convicted for the offence punishable under Sections 366 and 376(1) of the I.P.C. vide impugned judgment of conviction dated 18.02.2021 passed in Sessions Trial No.309/2015 by the learned court of District and Additional Sessions Judge-X cum FTC, East Singhbhum, Jamshedpur and has been sentenced to undergo RI for 10 years with a fine of Rs.10,000/- and a default sentence under Section 376(1) of the I.P.C. and further sentenced to undergo R.I. for 5 years with a fine of Rs.5,000/- and a default sentence under Section 366 of the I.P.C. vide impugned order of sentence dated 24.02.2021. Both the sentences have been ordered to run concurrently.

Admit.

Call for the lower court records from the court of learned District and Additional Sessions Judge-X cum FTC, East Singhbhum, Jamshedpur in connection with Sessions Trial No. 309/2015. Prayer for suspension of sentence made through I.A. No. 3910/2021 shall be considered after receipt of the Lower court records.

I.A. No.3909/2021 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/