Pappu Verma @ Pappu Kumar Verma vs The State Of Jharkhand
2021 Latest Caselaw 4957 Jhar

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

                   Cr. Appeal (DB) No. 520 of 2013
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Pappu Verma @ Pappu Kumar Verma ... ... Appellant

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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st Order No. 25/Dated: 21 December, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Cr. Appeal (DB) No. 520 of 2013 is dismissed. A copy of the signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Sharda/SB/