* A Yyaneed Bart vs The State Of Tharkhand Wie Oe
2021 Latest Caselaw 1550 Jhar

 

 

 

 

 

 

Atabuil Ansari Go Atabul @ Tabla |

The State of Tharkhand & another

IN THER HIGH COURT OF JHARKHAND AT RANCHI
(Criminal Appellate hurisdiction)

Crimmal Appeal (OB) Ne. 802 of 2015

 

* A yyaneed bart
Anwar Ansari toe, Appellant

Versus

The State of Tharkhand voce eee ROSTRMIGONE

with
Criminal Appeal (DB) Ne. 262 of 2010

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abul Ansari and anotl
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with
Criminal Appes! (DB) No. 830 of 2018

Versus
The State of Tharkhand wie oe Respondent

"with Criminal Appe: al (DB) No. 497 of BEL?

ee Vilash Ansari 0. we ow. Appellant

ty

Che State of Jharkhand a nooo Respondent

(Through Vil}

CORAM « HON RLE MROIUSTICE. SHURER CHANDRASHERHAR HON BLE MR, JUSTICE RATNARER BHENGRA Fer the Angellant(s} -- 'Mr Manoi Kamar Sah, Advocate 2 is fine Appeal (2B) No.8? of 2015) "Mr Amit Kamar Das, Advocate He Cr Appeal (DB) No 262 of 2010) Mr. &.F Ray, Advocate fla Ce Appeal (8) No.830 of 2010) Min Purnendu Kumar Tha, Advavale (Tn Cr. Appeal (DB) Node? af 2007) For the Respondent : Mrs. Nehala Sharrrin, APP Mer, Vineet Reanar Vashistha, APP

Ovder Ne. 1 Prated: 25° March, 2021

These criminal appeals arise out of three separate judgments delivered in

we . AS 3 gee DON SEE eh, Py CS RAAER AF PAA th AAR oF TRO ane Seasiona Trial Nos. 6 of 2000 with O) of 2012, 27 of 2GN8 with 400 af 2009 and

88 of 2009, though the appellanis and others were accused m the same First

Information Report being Pathargama (Basaniral) PS Case No. 95 of 2008.

These criminal appeals are listed logether but in our opmion grime f appears that they cannot be heard together,

ENE ae NC eeey ra the : sailesgy te agah wyeed Sia oat oh ey The leamed counsels appearing for the apmellenis sabmut that the

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- Criminal Appeal (OE) Ma, 802 of RLS vad

srosecutian has examined the same witnesses in all three sessions trials and they

have tendered almost similar evidence, however, we are nor convinced that by common judgment these four criminal appeals can be disposed of by us,

The learned counsels appearing for the parties shall assist the Court cat this point on the next date of hearing and produce authority, Hany.

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oa

Post these matters under the same headin centustssne ay:

(shree Chandrashekhar, .] } SS dis

(Ratnaker Bhengra, J)

con BRO 2 1.