Gopal Sharma vs The State Of Jharkhand
2021 Latest Caselaw 4395 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            Cr. A.(SJ) No. 285 of 2010
                                     -----

Gopal Sharma ..... Appellant Versus The State of Jharkhand ..... Respondent

-----

Through VC CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

-----

For the Appellants : Mr. Shree Nivas Roy, Advocate For the Respondent : Mr. Vibhuti Shankar Sahay, APP

-----

09/Dated:24/11/2021 On call, Mr. Shree Nivas Roy, the learned counsel for the appellant appears and seeks adjournment for preparing himself on the point of sentence if section 376 IPC is read along with section 511 IPC and also to procure necessary judgments in this regard.

At his request, let the matter be listed after three weeks. A copy of this order be given to the learned counsel for the appellant.

(Ratnaker Bhengra, J.) Nibha/-