Nirmal Ganjhu vs The State Of Jharkhand
2021 Latest Caselaw 3677 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (DB) No. 213 of 2021

        Nirmal Ganjhu                                       ---   ---     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. Hadish Ansari, Adv. For the Respondent : Mr. Satish Prasad, A.P.P.

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02/28.09.2021 This appellant stands convicted for the offences punishable under Section 376 of the I.P.C. vide impugned judgment of conviction and order of sentence dated 13.08.2021 passed in S.T. Case No.86/2020 by the court of learned Additional Sessions Judge-II, Latehar and has been sentenced to undergo rigorous imprisonment for 12 years with a fine of Rs. 10,000/- and a default sentence.

Admit.

Call for the lower court records in connection with S.T. Case No.86/2020 from the court of learned Additional Sessions Judge-II, Latehar.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/