Susti Pada Mandal @ Susti Mandal @ ... vs The State Of Jharkhand
2021 Latest Caselaw 2157 Jhar

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

                               Cr. Appeal (DB) No. 263 of 2015
                                             with
                               Cr. Appeal (DB) No. 209 of 2014

Susti Pada Mandal @ Susti Mandal @ Sasti Pada Mandal                    ...      ... Appellant
                                                                [In Cr. A. (DB) No. 263 of 2015]
Haradhan Mandal @ Haru Mandal and another                              ...      ... Appellants
                                                                [In Cr. A. (DB) No. 209 of 2014]
                                            Versus
The State of Jharkhand                                             ...       .... Respondent
                                                                         [In both cases]
                                            --------

(Through V.C.) CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : Ms. Bandana Sinha, Advocate [In both cases] For the State : Mrs. Vandana Bharti, APP [In both cases]

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Order No. 13 /Dated: 01.07.2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 263 of 2015 is dismissed, to the extent indicated in the judgment and Criminal Appeal (DB) No. 209 of 2014 is allowed.

A copy of the signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

Sharda/Soumya/Nibha (Ratnaker Bhengra, J.)