In The Hg U Court Of Jharkhand At ... vs »»
2021 Latest Caselaw 1399 Jhar

Citation : 2021 Latest Caselaw 1399 Jhar
Judgement Date : 18 March, 2021

Jharkhand High Court

In The Hg U Court Of Jharkhand At ... vs »» on 18 March, 2021

 

IN THE HG u COURT OF JHARKHAND AT RANCHI

nal Appellate Jurisdiction)

 

Criminal Appeal (DID No.d8s of 2002

ngh paral Soret ro village-Mahespur, PO and PA-
asl, Tharkhand

tunda alias Raghunath Munda s/o late Ishwar
mM, PO "and PS-Gurabanda, District: mast Sine kbhum,

vow Ap PElig pis

 
  
     

   

Versus
»» Respondent

AOD ELON A EN A

(Through VC}

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHERHAR HON'TBLE MR. JUSTICE RATNAKER BHENGRA

opellanis > Mrs, Pragati Prasad, An

- Min Manoy Kumar Mishra, APP

ao AA AE ANE AS

Order No. 32/ Dated: 18° March, 2021

Arguments oF both sides heard,

Judgment is dictated In the apen Court,

formminal Appeal (D.B) No4S3 af 2012 is partly allowed in the terms indicated in the picdement.

Acopy ol the signed judgment shall be kent in the original fle.

(Shree Chandrashekha RFD Sill.