Tripurari Yadav & Anr vs The State Of Jharkhand
2021 Latest Caselaw 1407 Jhar

      IN THE      HIGH     COURT OF JHARKHAND                     AT     RANCHI
                   Criminal Appeal (DB) No.467 of 2020

      Tripurari Yadav & Anr.                         ....    ...      Appellants
                                    Versus
      The State of Jharkhand                         ....      ...      Respondent
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA HON'BLE MR. JUSTICE RAJESH KUMAR

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      For the Appellant       :     Mr. Ashish Kumar Verma, Advocate
      For the State           :     A.P.P.
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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.

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05/ 18.03.2021 In view of the office note, let the copy of the impugned Judgment be sent to the Court below for making necessary correction, with the direction to send it back to this Court after correction as soon as possible.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.