Ram Bachan Tiwary vs The State Of Jharkhand
2021 Latest Caselaw 4278 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Appeal (DB) No. 999 of 2018
          Ram Bachan Tiwary                                             ....Appellant
                                               Versus
          The State of Jharkhand                                        ... Respondent

          CORAM:           Hon'ble Mr. Justice Aparesh Kumar Singh
                           Hon'ble Mrs. Justice Anubha Rawat Choudhary

          For the Appellant            : Mr. Mahesh Tewari, Advocate
          For the State                : Mr. Sanjay Kumar Srivastava, A.P.P
                                              ---

03/18.11.2021 I.A. No. 2174 of 2021 has been preferred under Section 391(1) of Cr.P.C for adducing additional evidence.

From submission of learned counsel for the appellant, it appears that the trial in S.T. No. 209 of 2015 has not concluded and judgment has not been delivered.

Call for status report in connection with S.T. No. 209 of 2015 from the Court of learned District & Additional Sessions Judge-VIII, Giridih.

Meanwhile, learned A.P.P., Mr. Sanjay Kumar Srivastava would seek instruction in the matter also from the Directorate of prosecution and file reply to the I.A.

Matter be listed after 4 weeks.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk