Luv Kush Sharma And Another vs The State Of Jharkhand
2023 Latest Caselaw 3122 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (SJ) No.243 of 2023

         Luv Kush Sharma and another                   ..... ... Appellants
                                   Versus
         The State of Jharkhand                          .... .... Respondent
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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         For the Appellants             : Mr. Sidhartha Roy, Advocate
         For the State                  : Mr. Fahad Allam, APP
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04/23.08.2023         This criminal appeal is directed against the judgment of

conviction dated 25.03.2023 and sentence dated 28.03.2023 passed by the learned Additional Judicial Commissioner VII, Ranchi in ST No. 185 of 2016 whereby the appellants have been convicted for the charge under sections 25(1-A)/35 and 26(2)/35 of the Arms Act and sentenced for imprisonment of 7 years RI alongwith fine of Rs.5000/- and in default of payment of fine the additional imprisonment of one year.

2. Admit.

3. Call for the Lower Court Records.

4. List this appeal for hearing as per seriatim.

(Subhash Chand, J.) RKM