Chhatrapal Singh vs The State Of Jharkhand
2021 Latest Caselaw 3422 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 490 of 2020
        Chhatrapal Singh                                 --- --- 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. Vikram Sinha, Advocate For the Respondent : Mr. Ravi Prakash, Spl.P.P.

05/14.09.2021 The sole appellant stands convicted for the offence punishable under Section 370,370A, 376 of the I.P.C, while the co-convict Ashok @ Bachchi stands convicted for the charge under Section 370,370A of the I.P.C by the impugned judgment of conviction dated 28.02.2020 passed in S.T. No. 41 of 2019 by the court of learned Additional Sessions Judge- II, Latehar and the appellant has been sentenced to undergo R.I. for life and a fine of Rs.10,000/- with a default sentence u/s 376 IPC; R.I. for 10 years and a fine of Rs.5000/- with a default sentence u/s 370 IPC and R.I. for 5 years and fine of Rs.5000/- and a default sentence u/s370A I.P.C, while the co-convict has been sentenced to undergo R.I. for 10 yeas and a fine of Rs.5000/- with a default sentence u/s 370 IPC; R.I. for 5 years and a fine of Rs.5000/- with a default sentence u/s 370A IPC by the impugned order of sentence dated 02.03.2020. All the substantive sentences were directed to run concurrently.

Admit.

Call for the lower court record in connection with S.T. No. 41 of 2019 from the court of learned Additional Sessions Judge-II, Latehar. Prayer for suspension of sentence of the appellant made through I.A. No. 3131 of 2021 shall be considered after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty