Mukesh Chaudhary vs The State Of Jharkhand
2021 Latest Caselaw 3425 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 125 of 2021
        Mukesh Chaudhary                                 --- --- 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 : M/s Anil Kumar, Sr. Adv. & Md. Faruque Ansari, Adv. For the Respondent : Mr. Abhay Kr. Tiwari, A.P.P.

04/14.09.2021 The sole appellant stands convicted for the offence punishable under Section 376 of the I.P.C by the impugned judgment of conviction dated 18.02.2021 passed in S.T. No. 44 of 2018 by the court of learned Additional Sessions Judge-III, Garhwa and has been sentenced to undergo R.I. for 10 years and a fine of Rs. 10,000/- with a default sentence by the impugned order of sentence dated 20.02.2021.

Admit.

Call for the lower court record in connection with S.T. No. 44 of 2018 from the court of learned Additional Sessions Judge-III, Garhwa. Prayer for suspension of sentence of the appellant made through I.A. No. 3096 of 2021 shall be considered after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty