Suresh Hembrom vs The State Of Jharkhand
2021 Latest Caselaw 3584 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 214 of 2021

              Suresh Hembrom                         ---          --- 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: Mr. Arun Kumar, Advocate For the Respondent: Mr. Shailendra Kr. Tiwari, A.P.P

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02 / 23.09.2021 Appellant along with four others namely, Sundarlal Tuddu, Munnalal Marandi, Kartik Tuddu and Dinesh Tuddu stand convicted for the offence punishable under sections 364-A/34 and section 302/34 of the Indian Penal Code by the impugned judgment dated 07.07.2021 passed in Sessions Trial No. 148/2020 by the Court of learned Additional Sessions Judge-IV, Hazaribag and all the convicts have been sentenced to undergo R.I for life with a fine of Rs. 10,000/- and default sentence under section 364-A/34 of the Indian Penal Code and have been further sentenced to undergo R.I for life with a fine of Rs. 10,000/- and default sentence under section 302/34 of the Indian Penal Code by the impugned order of sentence of the same date. All the sentences have been ordered to run concurrently.

2. Admit.

3. Call for the lower court records in connection with Sessions Trial No. 148/2020 from the Court of learned Additional Sessions Judge-IV, Hazaribag

4. Office to find out if other convicts named above have preferred any appeal.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/