Alam Rangsaj vs The State Of Jharkhand
2024 Latest Caselaw 10042 Jhar

Jharkhand High Court

Alam Rangsaj vs The State Of Jharkhand on 17 October, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Criminal Appeal (D.B.) No. 932 of 2018

      Alam Rangsaj, S/o Jamal Rangsaj, R/o Village-Sonpurwa, P.O, P.S. & Dist.-Garhwa
                                           ...                 ...      Appellant
                                              -Versus-
      The State of Jharkhand               ...                 ...      Respondent

      CORAM          :   SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant : M/s Sabyasanchi & Rakesh Kumar, Advocates For the Respondent : Mr. Abhay Kr. Tiwari, A.P.P.

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06 /17.10.2024: Learned counsel for the appellant submits that the appellant has been

convicted in this case for committing offence under Sections 304B/34 of Indian

Penal Code and Section 4 of Dowry Prohibition Act. He further submits that the

sentence, which was imposed upon him, is of ten years. It is his contention that the

appellant has already served the sentence and has been released from the custody.

He further submits that the client has given him instruction not to press this appeal

as he is satisfied with the judgment of conviction and the order of sentence.

Considering his submission, this appeal is dismissed as withdrawn as it

will be colossal wastage of judicial time to enter into the merit of this case.

The judgment of conviction and order of sentence is affirmed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) AKT/Satendra