Sunit Beck vs The State Of Jharkhand
2021 Latest Caselaw 2107 Jhar

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

                                       Cr. Appeal (DB) No. 117 of 2015
                                                  With
                                       Cr. Appeal (DB) No. 69 of 2015

Sunit Beck                                                                ...        ... Appellant
                                                                 [In Cr. A.(DB) No.117 of 2015]
Mariyana Tigga                                                            ...        ... Appellant
                                                                 [In Cr. A.(DB) No. 69 of 2015]

                                                 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) : Mr. Mahesh Kumar Sinha (2), Advocate For the State : Mrs. Nehala Sharmin, APP [In Cr. A.(DB) No.117 of 2015] Mrs. Priya Shreshtha, Spl.PP [In Cr. A.(DB) No. 69 of 2015]

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th Order No.09/Dated: 29 June, 2021

Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 69 of 2015 is allowed and Criminal Appeal (DB) No. 117 of 2015 is dismissed.

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

(Shree Chandrashekhar, J.)

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