Pramod Saw vs The State Of Jharkhand
2021 Latest Caselaw 2289 Jhar

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

                               Cr. Appeal (DB) No. 763 of 2018

Pramod Saw                                                    ...    ...       Appellant
                                        Versus
The State of Jharkhand                                        ...     ...    Respondent
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(Through V.C.)

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

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For the Appellant : Mr. Arwind Kumar, Advocate For the State : Mr. Ashok Kumar,APP

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th Order No. /Dated: 08 July, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 763 of 2018 is 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.)