Jharkhand High Court
Suresh Ram Alias Suresh Turi vs The State Of Jharkhand on 15 April, 2014
Author: D.N. Patel
Bench: D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (DB) No. 217 of 2013
Suresh Ram @ Suresh Turi ...... Appellant
Versus
The State of Jharkhand ...... Respondent
CORAM: HON'BLE MR. JUSTICE D.N. PATEL
HON'BLE MR. JUSTICE AMITAV K. GUPTA
For the Appellant : Mr. Binod Kr. Dubey, Advocate
For the State : A.P.P.
th
08/Dated: 15 April, 2014
Per D.N. Patel, J.:
1.This appeal is Admitted.
2. Records and proceedings of Sessions Trial No. 205A of 2006 is called for from the trial Court so as to appreciate the argument for suspension of sentence.
3. Registry is directed to get the paper book prepared with neatly typed copies of depositions of prosecution witnesses and other evidences on record as required under Sections 190 and 191 of the High Court of Jharkhand Rules, 2001.
4. Counsel appearing for the appellant has submitted that another co accused has already preferred Criminal Appeal No. 929 of 2012 and this criminal appeal has also been admitted and the records and proceedings of the very same Sessions trial has already been received by this Court in the said criminal appeal, hence, both the appeal may be heard together.
5. In view of this submission, the Registry is hereby directed to enlist this Criminal Appeal along with the papers of Criminal Appeal No. 929 of 2012 and along with the records and proceedings of S.T. No. 205A of 2006.
6. The matter is adjourned on 16.05.2014.
(D.N. Patel, J.) (Amitav K. Gupta, J.) Satayendra Saket/