Tinku Kumar @ Tinku Nayak vs The State Of Jharkhand
2021 Latest Caselaw 2290 Jhar

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

                               Cr. Appeal (DB) No. 51 of 2015
                                            With
                               Cr. Appeal (DB) No. 885 of 2014

Tinku Kumar @ Tinku Nayak                                            ... ... Appellant
                                                      (In Cr. A.(DB) No. 51 of 2015)
Bijendra Ganjhu                                                      ... ... Appellant
                                                     (In Cr. A.(DB) No. 885 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
                                   ------

For the Appellants : Mr. Mahesh Kumar Sinha, Advocate (2) (In Cr. A.(DB) No. 51 of 2015) Md. Zaid Ahmad, Advocate (In Cr. A.(DB) No. 885 of 2014) For the State : Mr. Saket Kumar, APP

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th Order No. /Dated: 8 July, 2021

Arguments on behalf of the appellants and the State are concluded.

Judgment reserved.

(Shree Chandrashekhar, J.)

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