Village- Rudwe A vs The State Of Jharkhand W
2021 Latest Caselaw 186 Jhar

Citation : 2021 Latest Caselaw 186 Jhar
Judgement Date : 13 January, 2021

Jharkhand High Court

Village- Rudwe A vs The State Of Jharkhand W on 13 January, 2021

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

Criminal Appeal (DB} No.499 of 2016
Village- Rudwe a,

Binod Singh, S/o Late Marachhu Singh, Ria
i sees Appellant

P.O-Telari, P S Chhatterpur, Tistt-Palaman
Versus
The State of Jharkhand w.. Respondent

With Criminal Appeal (DB) No.503 of 2016 igh, S/o Rambali Singh, Manatu, Distt.-Palamau hu Singh, R/o Village-Chapi

1. Uday Singh @ Bire: ne Sit R jo ie eee P.O- Mart 1, PLS-

ambali Singh, lama Appellants

fc Apes f

Por the State

Order No. 13/ Dated: 138° January, 2021

Judgment pronounced in the open Court. Let a copy o

=< :

Pas

the signed judgment be attached with the original file, Bail-bonds furnished by the appellant, namely, Binod

Singh who is on bail in Criminal Appeal (DB): No. 429 of 2016 is

cancelled. eau sd.