Sandeep Kumar Rajwar vs The State Of Jharkhand
2023 Latest Caselaw 4033 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Criminal Appeal (DB) No.1043 of 2022

          Sandeep Kumar Rajwar              .....        Appellant
                                 Versus
          The State of Jharkhand            ....           Respondent

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

          For the Appellant          :   Mr. Ashim Kr. Sahani, Advocate
          For the Respondent         :   Mr. Vineet Kr. Vashistha, APP
                                 -----

Order No.6: Dated 17 October 2023 th

I.A. No.9315 of 2023 has been filed by the appellant for

suspension of sentence under Section 389(1) of Cr.P.C.

2. It has been argued by learned counsel appearing for the

appellant by referring to the testimony and the impugned judgment

and in entirety of the prosecution evidence, no case is made out under

Sections 376(1) read with Section 511/354 of IPC.

3. Learned counsel appearing for the State has sought time to file

objection on affidavit in view of the judgment of the Hon'ble Supreme

Court in the case of Somesh Chaurasia Vs. State of M.P. & Anr.

reported in 2021 SCC OnLine SC 480.

4. Let him do so on or before the next date of hearing.

5. As prayed for, list this case on 5th December 2023.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) R.Kumar /