Sukra Kachchhap vs The State Of Jharkhand
2021 Latest Caselaw 866 Jhar

              IN     THE      HIGH     COURT      OF     JHARKHAND               AT      RANCHI
                              Criminal Appeal (D.B.) No. 393 of 2020

              Sukra Kachchhap                                          ..... ...    Appellant
                                            Versus
              The State of Jharkhand                                   ..... ...          Respondent
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA : HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Ms. Sunita Kumari, Advocate. For the respondent-State : Ms. Nehala Sharmin, A.P.P.

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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.

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05/ 22.02.2021 In view of the office notes, let the copy of the impugned Judgment be sent back to the Court concerned for necessary correction, and put up the matter after receipt of the corrected copy of the Judgment.

( H. C. Mishra, J.)

(Rajesh Kumar, J.) Amitesh/-