Krishna Ghasi vs The State Of Jharkhand
2021 Latest Caselaw 2253 Jhar

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

                           Criminal Appeal (DB) No. 02 of 2012


Krishna Ghasi, son of Late Dukhaharan Ghasi, resident of Village-
Thanchampa, PO and PS- Mahuwatanr, District- Latehar (Jharkhand)
                                                         ...... Appellant
                             Versus
The State of Jharkhand                                 ...... Respondent


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

For the Appellant(s) : Ms. Renu Bala, Advocate For the State : Mrs. Priya Shreshtha, Spl.PP

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Order No. /Dated: 07th July, 2021 Arguments of both sides heard.

Judgment is dictated in the open Court. Criminal Appeal (DB) No. 02 of 2012 is partly allowed to the extent indicated in the judgment.

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

Shree Chandrashekhar, J.)

Sharda/SB/Madhav (Ratnaker Bhengra, J.)