Anil Bhumij vs The State Of Jharkhand
2021 Latest Caselaw 4132 Jhar

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

                           Cr. Appeal (DB) No. 1236 of 2006
                                        with
                           Cr. Appeal (DB) No. 1476 of 2006
                                        with
                           Cr. Appeal (DB) No. 200 of 2007
Anil Bhumij                                                ...                 ...Appellant
                                                         [In Cr.A. (DB) No. 1236 of 2006]
Obhi Namta and Another                                        ... ......          Appellants
                                                        [In Cr.A. (DB) No. 1476 of 2006]
Kajal Bhuiyan @ Kajal Nayak                                           ...      ...Appellant
                                                         [In Cr.A. (DB) No. 200 of 2007]
                                          Versus
The State of Jharkhand                                          ...         .... Respondent
                                                                              [In all cases]
                                         --------

CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellants : Mr. Jitendra Nath Upadhyay, Advocate [In Cr. A. (DB) No. 1236 of 2006 & Cr.A. (DB) No. 200 of 2007] Mr. Manish Kumar, Advocate [In Cr.A. (DB) No. 1476 of 2006] For the State : Mr. Shekhar Sinha, PP [In all cases]

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st Order No. /Dated: 01 November, 2021 Judgment is pronounced in the open Court. Criminal Appeal (DB) No.1236 of 2006, Criminal Appeal (DB) No. 1476 of 2006 and Criminal Appeal (DB) No. 200 of 2007 are partly allowed.

The signed judgment shall be kept in the original files.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) R.K