Anil Oraon vs The State Of Jharkhand
2021 Latest Caselaw 2151 Jhar

Citation : 2021 Latest Caselaw 2151 Jhar
Judgement Date : 1 July, 2021

Jharkhand High Court

Anil Oraon vs The State Of Jharkhand on 1 July, 2021

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Criminal Appellate Jurisdiction)
             Criminal Appeal (D.B.) No. 1011 of 2018


Anil Oraon                                                           ... Appellant
                                  Versus
The State of Jharkhand                                              ... Respondent

                               With
Criminal Appeal (D.B.) No. 858 of 2018, Criminal Appeal (D.B.) No.
1083 of 2018, Criminal Appeal (D.B.) No. 199 of 2019 & Criminal
Appeal (D.B.) No. 584 of 2019
                          -------

(Through V.C.)

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

For the Appellant(s) : Mr. Monazir Niyazi, Adv.

Mr. K.S. Nanda, Adv.

[In Cr. Appeal (D.B.) Nos.1011 & 858 of 2018, Cr. Appeal (D.B.) No. 199 of 2019] Mr. S.D. Munda, Adv.

[In Cr. Appeal (D.B.) No.584 of 2019] Ms. Sunita Kumari, Adv.

[In Cr. Appeal (D.B.) No.1083 of 2018] For the State : Mrs. Nehala Sharmin, APP [In Cr. Appeal (D.B.) Nos.1011 & 858 of 2018] Mr. Ravi Prakash, Spl.PP [In Cr. Appeal (D.B.) No.1083 of 2018] Mrs. Priya Shreshtha, Spl.PP [In Cr. Appeal (D.B.) No.199 of 2019] Mr. Azeemuddin, APP [In Cr. Appeal (D.B.) No.584 of 2019]

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Order No.11/Dated: 01st July, 2021 In course of the argument, a controversy arose whether charges for the substantive offences were framed with the aid of section 34 of the Indian Penal Code and whether a separate charge under section 376(2)(g) of the Indian Penal Code was framed against the accused or not.

The learned counsels appearing for the parties have inspected the records and reverted to us after the recess.

We are informed that charges were framed with the aid of section 34 of the Indian Penal Code and a separate charge for gang rape was also added in the midst of the trial.

In the aforesaid changed scenario, Mr. Monazir Niyazi, the learned counsel for the appellants states that some parts of the written submission filed by him were therefore not correct and he has now filed a modified written submission.

Taken on record.

Argument of both sides concluded. Judgment reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

R.K./RKM