Suresh Prasad vs State Of Jharkhand
2023 Latest Caselaw 3152 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Appeal (D.B.) No.774 of 2019
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Suresh Prasad .... ... Appellant Versus State of Jharkhand ... ... Respondent

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mr. Anil Kumar Jha, Advocate For the Respondent : Mr. Manoj Kumar Mishra, A.P.P.

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Order No. 17/Dated 24th August, 2023

Heard learned counsel for the appellant.

Learned counsel for the appellant has argued that the

appellant has remained in custody for about 13 years, hence, he

has already undergone more than the minimum sentence as

provided under the provision of Section 304-B of the Indian

Penal Code. In order to substantiate his argument, learned

counsel has relied upon the judgment rendered by Hon'ble Apex

Court in the case of State of Madhya Pradesh v. Jogendra

and Another reported in (2022) 5 SCC 401.

Mr. Manoj Kumar Mishra, learned Additional Public

Prosecutor, has sought for time to address the Court on the

issue of merit and to respond the argument advanced on behalf

of the appellant on the point of sentence.

As prayed for by learned counsel for the State, list this

matter on 06.09.2023.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) Birendra/