Simal Hansda vs The State Of Jharkhand And Another
2021 Latest Caselaw 829 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             Cr. Rev. No. 478 of 2013
                                      With
                               I.A. No. 520 of 2021

             Simal Hansda         ...     ...     ...     Petitioner
                                  Versus
            The State of Jharkhand and another ... ...        Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. M.B. Lal, Advocate For the State : Mr. Ravi Prakash, A.P.P. For the O.P. No. 2 Mr. Md. Zaid Ahmed, Advocate Through Video Conferencing

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9/19.02.2021

1. Learned counsel for the petitioner Mr. M.B. Lal is present.

2. Learned counsel for the State Mr. Ravi Prakash and learned counsel for the opposite party No. 2 Md. Zaid Ahmed are also present.

3. Learned counsel for the petitioner submits that he will be relying upon two judgments; one passed by the Hon'ble Supreme Court reported in 2018 SCC Online S.C. 762 and another judgment passed by this court in Criminal Appeal (S.J.) No. 1493 of 2017. Learned counsel submits that a joint compromise petition has been filed.

4. Learned counsel for the State submits that in view of the joint compromise petition, the sentence can be set aside, but so far as conviction is concerned, the same may not be set aside in view of the consistent finding recorded by the learned courts below.

5. The judgments which are cited by the learned counsel for the petitioner are not on record, as such matter is adjourned to be listed on 26.02.2021.

(Anubha Rawat Choudhary, J.) Binit/