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Md. Islam vs The State Of Jharkhand
2021 Latest Caselaw 3699 Jhar

Citation : 2021 Latest Caselaw 3699 Jhar
Judgement Date : 29 September, 2021

Jharkhand High Court
Md. Islam vs The State Of Jharkhand on 29 September, 2021
     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Criminal Appellate Jurisdiction)

                       Cr. Appeal (DB) No. 178 of 2015
Md. Islam                                             ... ....     Appellant
                                Versus
The State of Jharkhand                                ... .... Respondent
                                 ------

(Through V.C.) CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

-------

For the Appellant(s) : Mr. Arwind Kumar, Advocate For the Respondent(s) : Mr. Shekhar Sinha, PP

--------

th Order No.05/Dated: 29 September, 2021 IA No. 309 of 2020

This is an assigned matter by virtue of an order dated 10.08.2021 of the Hon'ble the Chief Justice.

The appellant has suffered the judgment of conviction under section 304-B of the Indian Penal Code and was awarded sentence of RI for life and a fine of Rs. 25,000/- with default stipulation to further undergo RI for six months.

This is third attempt by the appellant seeking suspension of sentence inflicted upon him in Sessions Trial Case No. 305 of 2011 during pendency of this criminal appeal.

Mr. Arwind Kumar, the learned counsel appearing for the appellant submits that the appellant has served sentence of more than ten years and now since criminal appeals in which the convicts have remained in custody for nine years are on Board for final hearing he would seek permission to withdraw this application for suspension of sentence with a prayer for listing of Cr. Appeal (DB) No. 178 of 2015 under the heading "Final Disposal".

The prayer is granted.

Let Cr. Appeal (DB) No. 178 of 2015 be listed under the heading "Final Disposal" on 20.10.2021 to be taken up in its seriatim.

IA No. 309 of 2020 stands disposed of.

The Registry shall prepare paper book of necessary documents and supply copies thereof to the learned counsel for the appellant and Mr. Shekhar Sinha, the learned PP.


                                                  (Shree Chandrashekhar, J.)


Nibha/Madhav                                         (Ratnaker Bhengra, J.)
 

 
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