State Through Informant Aarti ... vs Dablu Modi
2023 Latest Caselaw 2885 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Death Reference No. 01 of 2022

State through Informant Aarti Devi                           ... ... Appellant
                                 Versus
Dablu Modi, s/o Tuna Modi, r/o Jatudih Colony, Putki, PO-Munidih OP,
Dist-Dhanbad                                        ... ... Respondent
                               with
                 Criminal Appeal (DB) No.272 of 2022

Dablu Modi, s/o Tuna Modi, r/o Jatudih Colony, PO-Munidih, PS-Putki,
Dist-Dhanbad                                        ... ... Appellant
                               Versus
The State of Jharkhand                             ... ... Respondent

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
        HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the State of Jharkhand     : Mr. Pankaj Kumar, Public Prosecutor
                                 [in Death Ref. No.01 of 2022]
                                 Mr. Saket Kumar, APP
                                 [in Cr.App.(DB) No.272 of 2022]
For the Convict            : Mr. Sheo Kumar Singh, Advocate
                             Mr. Raj Nandan Chatterjee, Advocate
                           ---------

th Order No. 13 /Dated: 14 August 2023

Judgment is pronounced in the open Court. The death sentence imposed by the trial Judge is converted into the life imprisonment with a direction that there shall not be any remission till Dablu Modi completes 25 years of imprisonment. To this extent, Criminal Appeal (DB) No.272 of 2022 succeeds and is partly allowed.

Consequently, Death Reference No.01 of 2022 is dismissed. Let the signed judgment be kept in the original file.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) sudhir