Raju Mahto vs The State Of Jharkhand
2021 Latest Caselaw 2549 Jhar

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

                            Criminal Appeal (DB) No. 1179 of 2017
                                          with
                            Criminal Appeal (DB) No. 560 of 2017

Raju Mahto                                                                      ...... Appellant
                                                              [In Cr. Appeal (DB) No. 1179 of 2017]
Lalu Mahto                                                                      ...... Appellant
                                                              [In Cr. Appeal (DB) No. 560 of 2017]


                                           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 Appellants : Mr. Kripa Shankar Nanda, Advocate [In Cr. Appeal (DB) No. 1179 of 2017] Mr. P.A.N. Roy, Advocate [In Cr. Appeal (DB) No. 560 of 2017] For the State : Mr. Praveen Kumar Appu, APP [In both cases]

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Order No.12/Dated: 26th July, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 1179 of 2017 and Cr. Appeal (DB) No. 560 of 2017 are 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/Nibha (Ratnaker Bhengra, J.)