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Passing Qagral Wo vs Yhe State Of Tharkhand Aw. Oo
2021 Latest Caselaw 375 Jhar

Citation : 2021 Latest Caselaw 375 Jhar
Judgement Date : 25 January, 2021

Jharkhand High Court
Passing Qagral Wo vs Yhe State Of Tharkhand Aw. Oo on 25 January, 2021
 

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

Ur. Appeal (DB) No. 236 of 2011
Passing Qagral wo Appellant

Yhe State of Tharkhand aw. oo Respondent

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

Far the Appellant Mt ; Sheo Kumar Singh, Advocate For the Respondent > Mr. Sanjay Kumar Srivastava, APP

Order No. 14/Dated: 28" January, 2021

This crimimal appeal was ordered to be listed along with Acquittal Appeal No. 23 of 2004 and Cr Revision No, 374 of 2004, vide order dated 27.07 2011,

These matters were listed before us on 11.01.2021, 19.01.2001, 20.01.2027 and 21,01 2021.

On 2LOL2021, Mr. Sanjay Kumar Srivastava, the learned APP informed the Court about death of three of the respondents In Acquittal Appeal No.23 of 2004 and, accordingly, hearing of these matters was adjourned for today. |

After briefly hearing, we find that hearing of Cr. Appeal (DB) No, 236 of 2011 cannot cantinue along with Acquittal Appeal No, 23 of 2004 with Cr Revision No. 374 of 2004. These matters arise out of Bandgaon (Keraikelia} PS case No. 34 af 2002 which was lodged on 27.97.2002. However, case records af Passing Gagrai was split up and he has faced the trial separately vide Sessions Trial No. 16 of 2008. In both the sessions trials eviderices of the prosecution witnesses were taken separately and two separate judemenis were delivered, In Sessions Trial No. 16 of 2003 which WHS Conducted against eleven accused persons, they were acquitted by the Sessions Court.

r Appeal COB) No, 236 af 201] has been preferred by Passing Gagral agaist the judgment of conviction in Sessions Trial No. 16 of 2008,

Let this matter be listed on O1.02.2021.

We are posting hearing of this criminal appeal on 01.02.2021 primarily for the reason that Acquitlal Appeal Neo. 23 of 2004 and

Cr. Revision No. 374 of 2004 should be heard before this criminal appeal ~

~

Acguittal Appeal and Cr Revision petition are listed for hearing on wi Ad tic kh. uf f sd/-

(Shree Chandrashekhar, J.) Sid/-

(Rautnaker Bhenpra, 4)

 
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