Citation : 2021 Latest Caselaw 3730 Jhar
Judgement Date : 30 September, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (DB) No. 341 of 2020
Lajrus Minz --- --- 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: Mrs. Swati Shalini, Advocate For the Respondent: Mrs. Nehala Sharmin, A.P.P
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06 / 30.09.2021 Heard learned counsel for the appellant Mrs. Swati Shalini, nominated by the High Court Legal Services Committee and learned A.P.P Mrs. Nehala Sharmin on the prayer for condonation of delay of 53 days in preferring the instant Memo of Appeal made through I.A. No. 2427/2021.
2. It is submitted that the appellant being poor, approached the High Court Legal Services Committee for legal aid. Thereafter, appeal has been filed which has occasioned some delay. If delay is not condoned, appellant would suffer irreparably.
4. Learned A.P.P does not oppose the prayer.
5. Having regard to the explanation urged and submissions of the parties, delay is condoned. I.A. stands disposed of.
6. Appellant stands convicted for the offence punishable under section 302 of the Indian Penal Code by the impugned judgment dated 23.01.2020 passed in Sessions Trial No. 02/2019 by the Court of learned Sessions Judge, Simdega and has been sentenced to undergo life imprisonment with a fine of Rs. 10,000/- and default sentence by the impugned order of sentence of the same date.
7. Admit.
8. Call for the lower court records in connection with Sessions Trial No. 02/2019 from the Court of learned Sessions Judge, Simdega 9 Prayer for suspension of sentence made through I.A. No. 667/2021 shall be considered after receipt of the lower court records.
(Aparesh Kumar Singh, J)
(Anubha Rawat Choudhary, J) Ranjeet/
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