Ram Lakhan Ram And Another vs The State Of Jharkhand
2021 Latest Caselaw 4934 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Criminal Appellate Jurisdiction)

                   Cr. Appeal (DB) No. 480 of 2017
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Ram Lakhan Ram and another ... ... Appellants

Versus The State of Jharkhand ... .... Respondent

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

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For the Appellant(s) : Mr. Jitendra S. Singh, Advocate Mr. Randhir Kumar, Advocate For the State : Mrs. Nehala Sharmin, APP

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th Order No. 24/Dated: 20 December, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Cr. Appeal (DB) No. 480 of 2017 is allowed. A copy of the signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) SB/Nibha