The State Of Jharkhand vs Rahul Kumar @ Rahul Raj @ Raj ...
2021 Latest Caselaw 4387 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           D.Ref. No. 6 of 2019
        The State of Jharkhand                           --- --- Appellant
                                        Versus
        Rahul Kumar @ Rahul Raj @ Raj Srivastava @ Rocky
        Raj @ Aryan @ Ankit                              --- --- Respondent
                                        .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY For the Appellant : Mrs. Priya Shrestha, Spl. P.P. For the Respondent :

03/24.11.2021 This death reference is admitted for hearing. Lower Court Records have been received. The convict has also preferred Criminal Appeal (DB) No. 180 of 2020 through private counsel Mrs. Jasvindar Mazumdar. There is an order passed in Criminal Appeal (DB) No. 180 of 2020 dated 01.12.2020 that appeal shall be heard along with Death Reference No. 6 of 2019. In the present appeal after service of notice pursuant to the order dated 21.01.2020, the convict has conveyed his intention to engage a private counsel and has declined legal aid. However, no one has entered appearance on behalf of the convict as yet. Since the lower court record has already been received, let the paper book be prepared by the Registry.

Matter be placed before the appropriate Bench under the heading for hearing along with Criminal Appeal (DB) No. 180 of 2020.

Mrs. Priya Shrestha appears on behalf of the State. Let her name be reflected in the cause list henceforth in place of Mr. Satish Kumar Keshri. Let a copy of the judgment under reference be supplied to her.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty