Ram Chandra Mahto & Others vs The State Of Jharkhand
2021 Latest Caselaw 4422 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Criminal Appellate Jurisdiction)
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Cr. Appeal (D.B.) No. 969 of 2010

Ram Chandra Mahto & others ... ... Appellants Versus The State of Jharkhand ...... Respondent With Cr. Appeal (D.B.) No. 974 of 2010

Laxmi Mahto & others ... ... Appellants Versus The State of Jharkhand ... ... Respondent

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

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For the Appellants : Mr. Mahesh Tewari, Advocate Mr. K.N.Sahay, Advocate For the State : Mr. Bhola Nath Ojha, APP

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th Order No. /Dated: 25 November, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 969 of 2010 and Criminal Appeal (DB) No. 974 of 2010 are partly allowed.

A copy of the signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) S.B./Nibha