Narsingh Bodra @ Namir vs The State Of Jharkhand
2021 Latest Caselaw 3455 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 199 of 2021

              Narsingh Bodra @ Namir                        ---          ---    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: Mr. Rohit, Advocate For the Respondent: Mrs. Vandana Bharti, A.P.P

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02 / 15.09.2021 The sole appellant along with one Nandlal Tiriya stand convicted for the offence punishable under section 302 read with section 120-B of the Indian Penal Code by the impugned judgment dated 20.03.2021 passed in Sessions Trial No. 11/2019 by the Court of learned Additional Sessions Judge-III, West Singhbhum at Chaibasa and both the convicts have been sentenced to undergo life imprisonment with a fine of Rs. 10,000/- each and default sentence each by the impugned order of sentence dated 25.03.2021.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 11/2019 from the Court of learned Additional Sessions Judge-III, West Singhbhum at Chaibasa

4. Office to verify whether co-convict Nandlal Tiriya has preferred any appeal.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/