Md. Israil @ Md. Ishrail vs The State Of Jharkhand
2021 Latest Caselaw 1537 Jhar

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

                         Cr. Appeal (DB) No. 870 of 2018
                                      with
                         Cr. Appeal (DB) No. 766 of 2018
                                      with
                         Cr. Appeal (DB) No. 796 of 2018
                                      with
                         Cr. Appeal (DB) No. 865 of 2018
                                      with
                         Cr. Appeal (DB) No. 871 of 2018
                                      with
                         Cr. Appeal (DB) No. 923 of 2018
                                       with
                         Cr. Appeal (DB) No. 928 of 2018

Md. Israil @ Md. Ishrail                                                    ... ... Appellant
                                                               [In Cr. A.(DB) No. 870 of 2018]
Md. Irfan @ Irfan                                                            ... ... Appellant
                                                               [In Cr. A.(DB) No. 766 of 2018]
Md. Zaheer @ Zahiruddin                                                      ... ... Appellant
                                                               [In Cr. A.(DB) No. 796 of 2018]
Md. Haseem                                                                    ... ... Appellant
                                                               [In Cr. A.(DB) No. 865 of 2018]
Md. Naseem                                                                    ... ... Appellant
                                                               [In Cr. A.(DB) No. 871 of 2018]
Halim @ Abdul Halim                                                           ... ... Appellant
                                                               [In Cr. A.(DB) No. 923 of 2018]
Nayeem @ Md. Nayeem                                                          ... ... Appellant
                                                               [In Cr. A.(DB) No. 928 of 2018]
                                          Versus
The State of Jharkhand                                                      ...       .... Respondent
                                                                                       [In all 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. Peeyush Krishna Choudhary, Advocate [In Cr.A.(DB) Nos. 870 of 2018,796 of 2018, 865 of 2018 , 871 of 2018,923 of 2018 and 928 of 2018] Mrs. Bandana Sinha, Advocate [In Cr. A.(DB) No. 766 of 2018] For the State : Mrs. Priya Shreshtha, Spl.PP [In all cases]

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th Order No. /Dated: 25 March, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Cr. Appeal (DB) No. 766 of 2018, Cr. Appeal (DB) No. 871 of 2018, Cr. Appeal (DB) No. 923 of 2018 and Cr. Appeal (DB) No. 928 of

-2- Cr. Appeal (DB) No. 870 of 2018 and analogous cases

2018 are allowed.

Cr. Appeal (DB) No. 870 of 2018 is dismissed. Cr. Appeal (DB) Nos. 796 of 2018 and Cr. Appeal (DB) No. 865 of 2018 are partly allowed in the terms indicated in the judgment.

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

(Shree Chandrashekhar, J.)

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