Jharkhand High Court
Nijam Mian vs The State Of Jharkhand on 30 June, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
I.A. No. 4535 of 2017
IN
Cr. Appeal (S.J.) No. 993 of 2017
Nijam Mian ..... Appellant
Versus
The State of Jharkhand ..... Respondent
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Appellant : Mr. Sourav Kumar, Advocate.
For the State : A.P.P.
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02/Dated: 30/06/2017
Sole appellant has faced the trial in Sessions Trial No. 130 of 2015 in the Court of Sri Ram Babu Gupta, learned Additional Sessions Judge, Simdega, who under judgment dated 09.05.2017 has held the appellant guilty under Sections 414 /120B of the I.P.C. and Section 11 (1)D.E. Of Prevention of Cruelty of Animals Act and Section 12 / 13 of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 and further under order dated 16.05.2017 has awarded sentence to undergo R.I. for three years and to pay a fine of Rs. 2,000/-, in default of payment of fine S.I. for 15 days under Section 414/120B of the I.P.C. and further to pay a fine of Rs. 50/-, in default of payment of fine S.I. for one day under Section 11 (1) D.E. Of Prevention of Cruelty of Animals Act and further to undergo R.I. for 05 years and to pay a fine of Rs. 2,000/-, in default of payment of fine S.I. for one month under Section 12/13 of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005.
Perused the stamp report dated 01.06.2017, the appeal is within time.
This appeal will be heard.
Admit.
Call for the L.C.R. I.A. No. 4535 of 2017 will be considered after receipt of L.C.R. (Anant Bijay Singh, J.) Sunil/