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Shankar Ram vs The State Of Jharkhand
2021 Latest Caselaw 3701 Jhar

Citation : 2021 Latest Caselaw 3701 Jhar
Judgement Date : 29 September, 2021

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

                       Cr. Appeal (DB) No. 988 of 2012
Shankar Ram                                           ... ....     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.7482 of 2016, IA No. 7790 of 2017 and IA No. 11427 of 2018 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 302 of the Indian Penal Code and was awarded sentence of RI for life and a fine of Rs. 20,000/-.

This is second attempt by the appellant seeking suspension of sentence inflicted upon him in ST No. 269 of 2004 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 nine years and now since criminal appeals in which the convicts have remained in custody for more than nine years are on Board for final hearing he would seek permission to withdraw these applications for suspension of sentence with a prayer for listing of Cr. Appeal (DB) No. 988 of 2012 under the heading "Final Disposal".

The prayer is granted.

Let Cr. Appeal (DB) No. 988 of 2012 be listed under the heading "Final Disposal" on 20.10.2021 to be taken up in its seriatim.

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.

IA No.7482 of 2016, IA No. 7790 of 2017 and IA No. 11427 of 2018 stand disposed of.

                                                   (Shree Chandrashekhar, J.)


Nibha/Madhav                                         (Ratnaker Bhengra, J.)
 

 
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