Cheta Ravidas vs The State Of Jharkhand
2021 Latest Caselaw 3192 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Criminal Appellate Jurisdiction)
                       Criminal Appeal (DB) No. 430 of 2006
Cheta Ravidas, s/o late Sukhari Ravidas, r/o village-Dama, PS-Bagodar,
District-Giridih                                          ... Appellant
                                    Versus
The State of Jharkhand                                             ... Respondent
                                    With
                 Criminal Appeal (DB) No. 367 of 2006
1. Bhagat Mahto, s/o late Degan Mahto
2. Bodhi Thakur, s/o late Ruplal Thakur
3. Sudama Devi, w/o Moti Ravidas
4. Basudev Ravidas, s/o late Nehal Ravidas
5. Arjun Mahto, s/o late Hori Mahto
6. Tuplal Mahto, s/o late Rewa Mahto
7. Kartik Mahto, s/o late Indo Mahto
8. Jehal Mahto, s/o late Rewa Mahto
All r/o village-Dama, PS-Bagodar, District-Giridih
9. Jamuna Devi, w/o late Vakeel Ram, r/o village-Bharkatha, PS- Bagodar,
District-Giridih                                           ... Appellants
                                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(s) : Mr. P.K. Choudhary, Advocate
                       Mr. Suraj Singh, Amicus
                       [in both cases]
For the State        : Mr. Shekhar Sinha, PP
                              ---------

st Order No. /Dated: 31 August, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 430 of 2006 is dismissed and Criminal Appeal (DB) No. 367 of 2006 is 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/