Dhaturi Sah & Anr vs The State Of Jharkhand
2021 Latest Caselaw 1425 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (SJ) No. 899 of 2003
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Dhaturi Sah & Anr. ..... Appellants Versus The State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

Through- Video Conferencing

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      For the Appellants            : Mr. S.P. Roy, Advocate
      For the State                 : APP
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19/Dated: 19/03/2021

On call, Mr. S.P. Roy, the learned counsel appears for the appellants and submits that he is in touch with the surviving appellant.

A report has come from officer-in-charge, Jarmundi Police Station, District-Dumka dated 14.03.2021 informing this Court about the death of the appellant No. 1, namely, Dhaturi Sah. It is also informed that the appellant No.2, namely, Diwakant Prasad Sah is alive.

Accordingly, judgment reserved.

( Ratnaker Bhengra, J.) Nibha/Madhav/-