Prakash Verma & Others vs The State Of Jharkhand
2021 Latest Caselaw 4393 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (SJ) No. 775 of 2010
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Prakash Verma & others ..... Appellants Vs.

The State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA (Through Video Conferencing)

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For the Appellants : Mr. Shree Nivas Roy, Advocate For the Respondent : Mrs. Nehala Sharmin, APP

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08/Dated: 24/11/2021

On call, Mr. Shree Nivas Roy, the learned counsel for the appellant as well as Mrs. Nehala Sharmin, the learned counsel for the State have appeared.

Mr. Shree Nivas Roy, the learned counsel for the appellant, submits that he will try to get the judgment on the aspect of sentencing.

Put up this case after two weeks as per its seriatim.

(Ratnaker Bhengra, J.)

S.B.