Sikendra Vishwakarma @ Sikandra ... vs The State Of Jharkhand
2021 Latest Caselaw 3016 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 563 of 2020

              Sikendra Vishwakarma @ Sikandra Vishwakarma---              ---   Appellant
                                              Versus
              The State of Jharkhand                        ---           ---   Respondent
                                                ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant: Mr. Nilesh Kumar, Advocate For the Respondent: Mrs. Vandana Bharti, A.P.P

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05 / 19.08.2021 Learned counsel for the appellant prays for and is allowed three weeks' time to remove the following surviving defects.

4. Authentication fee of Rs. 190/- on the copy of the Impugned judgment is wanting.

9(iv) Name of Informant stated in paa-4 does not tally with impugned judgment.

Office to place the file for inspection and removal of defects, on requisition being made, within this time.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/