Mahadeo Singh Munda vs The State Of Jharkhand
2021 Latest Caselaw 4693 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Criminal Appellate Jurisdiction)
                 Criminal Appeal (DB) No.512 of 2013
                                with
                 Criminal Appeal (DB) No.386 of 2013
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In Criminal Appeal (DB) No.512 of 2013:

1. Mahadeo Singh Munda, s/o Lakhindra Singh Munda, r/o village-Sumannari, PO-Jiling Sereng, PS-Tamar, District-Ranchi

2. Chaitan Singh Munda, s/o Lt. Gosai Singh Munda, r/o village- Sumannari, PO-Jiling Sereng, PS-Tamar, District-Ranchi ... Appellants In Criminal Appeal (DB) No.386 of 2013:

1. Arjun Singh Munda, s/o Lakhindra Singh Munda, r/o village- Sumannari, PO-Jiling Sereng, PS-Tamar, District-Ranchi

2. Lakhindra Singh Munda, s/o Lt. Budhu Singh Munda, r/o village-Sumannari, PO-Jiling Sereng, PS-Tamar, District-Ranchi ... Appellants Versus The State of Jharkhand ... Respondent (in both cases)

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

For the Appellant(s) : Mr. J. S. Singh, Advocate Mrs. Nivedita Kundu, Advocate [in Cr. App. (DB) Nos. 512/2013] Mr. Ashok Kumar Pandey, Advocate [in Cr. App. (DB) Nos. 386/2013]

For the State : Mr. Manoj Kumar Mishra, APP [in both cases]

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th Order No. /Dated: 8 December 2021

Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 512 of 2013 is partly allowed and Criminal Appeal (DB) No. 386 of 2013 is allowed.

The signed judgment shall be kept in the original files.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Amit/