Anil Bhumij vs The State Of Jharkhand
2021 Latest Caselaw 3950 Jhar

Citation : 2021 Latest Caselaw 3950 Jhar
Judgement Date : 21 October, 2021

Jharkhand High Court

Anil Bhumij vs The State Of Jharkhand on 21 October, 2021

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  (Criminal Appellate Jurisdiction)

                         Cr. Appeal (DB) No. 1236 of 2006
                                      with
                         Cr. Appeal (DB) No. 1476 of 2006
                                      with
                         Cr. Appeal (DB) No. 200 of 2007
Anil Bhumij                                              ...               ...Appellant
                                                      [In Cr.A. (DB) No. 1236 of 2006]
Abhi Namata @ Obhi Namta and another                       ... ......         Appellants
                                                     [In Cr.A. (DB) No. 1476 of 2006]
Kajal Bhuiyan @ Kajal Nayak                                       ...      ...Appellant
                                                      [In Cr.A. (DB) No. 200 of 2007]
                                        Versus
The State of Jharkhand                                       ...        .... Respondent
                                                                         [In all cases]
                                       --------

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

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For the Appellants : Mr. Jitendra Nath Upadhyay, Advocate [In Cr. A. (DB) No. 1236 of 2006 & Cr.A. (DB) No. 200 of 2007] Mr. Manish Kumar, Advocate [In Cr.A. (DB) No. 1476 of 2006] For the State : Mr. Shekhar Sinha, PP [In all cases]

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st Order No. /Dated: 21 October, 2021 Mr. Jitendra Nath Upadhyay, the learned counsel appears for the appellants in Cr. Appeal (DB) No. 1236 of 2006 and Cr. Appeal (DB) No. 200 of 2007.

Mr. Manish Kumar, the learned counsel appears for the appellants in Cr. Appeal (DB) No. 1476 of 2006.

Mr. Shekhar Sinha, the learned Public Prosecutor appears for the State.

Arguments on behalf of the appellants and State have been concluded by the learned counsels.

Judgment reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) RKM