Meghlal Kolh vs The State Of Jharkhand
2021 Latest Caselaw 2747 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Criminal Appellate Jurisdiction)
                Criminal Appeal (DB) No. 1889 of 2017
Meghlal Kolh, s/o Gandori Kolh, r/o village-Bhitiya, P.O-
Gadisrirampur, P.S-Giridih (M), District-Giridih
                                                   ... Appellant
                          Versus
The State of Jharkhand                           ... Respondent

                                                        (Through V.C.)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
         HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant      : Mr. Mahesh Kumar Sinha (2), Advocate
                         Mr. Ashish Verma, Amicus
For the State          : Mr. Sanjay Kumar Srivastava, APP
                         ---------

Order No. /Dated: 05th August, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 1889 of 2017 is partly allowed in the terms indicated in the judgment.

The signed judgment shall be kept in the original files.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Amit/