Sanjay Yadav vs The State Of Jharkhand
2021 Latest Caselaw 3739 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (DB) No. 211 of 2021

       Sanjay Yadav                                        ---    ---    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. Arwind Kumar, Advocate For the Respondent : Mr. Ravi Prakash, A.P.P.

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03/30.09.2021 Sole appellant stands convicted for the offence punishable under Sections 306/201/34 of the I.P.C. vide impugned judgment of conviction dated 18.08.2021 passed in S.T. No.280 of 2018 by the learned court of Additional Sessions judge-VI, Giridih and has been sentenced to undergo rigorous imprisonment for 10 years with a fine of Rs.20,000/- and a default sentence under Section 306/34 of the I.P.C. and rigorous imprisonment for 3 years with a fine of Rs.5,000/- and a default sentence under Section 201/34 of the I.P.C. vide impugned order of sentence dated 26.08.2021. Both the sentences have been ordered to run concurrently.

Admit.

Call for the lower court records from the court of Learned Additional Sessions judge-VI, Giridih in connection with S.T. No.280 of 2018.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/