Jobraj Mahto And Others vs The State Of Jharkhand
2021 Latest Caselaw 1135 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             Cr.A.(SJ) No. 421 of 2010
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Jobraj Mahto and others ..... Appellants Versus The State of Jharkhand ..... Respondent With Cr.A.(SJ) No. 425 of 2010

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Basudeo Mahto ..... Appellant Versus The State of Jharkhand ..... Respondent

CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

Through- Video Conferencing

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For the Appellant (s) : Mr. Pramod Kumar, Advocate (In both cases) For the State : Mrs. Vandana Bharti, APP [In both cases]

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09/Dated: 05/03/2021 After some arguments, Mr. Pramod Kumar, the learned counsel for the appellants is directed to file a chart of the appellants in both the appeals, wherein he will indicate that which of the appellants was carrying which arms and assaulted which person on which part of the body. He is also directed to send the citation of judgments through E-mail.

Mrs. Vandana Bharti, the learned APP appears for the State in both the appeals and requests for some time.

Accordingly, put up this case on 09.04.2021, as part-heard.

(Ratnaker Bhengra, J.) Madhav/-