Madhu Gope vs The State Of Jharkhand
2021 Latest Caselaw 4021 Jhar

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

                       Cr. Appeal (DB) No. 671 of 2017
Madhu Gope                                         ... ......       Appellant
                                 Versus
The State of Jharkhand                             ..... ...... Respondent
                                 With
Cr. Appeal (DB) No. 681 of 2017 with Cr. Appeal (DB) No. 707 of 2017 with
Cr. Appeal (DB) No. 808 of 2017 with Cr. Appeal (DB) No. 828 of 2017 with
Cr. Appeal (DB) No. 402 of 2019.
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : Mr. Naveen Kumar Jaiswal, Advocate [In Cr. A.(DB) Nos. 671 of 2017, 681 of 2017 and 707 of 2017] Mr. Rohit, Advocate [In Cr. A.(DB) No. 808 of 2017] Mr. Jayant Kumar Pandey, Advocate; Mr. Sajjan Shammi Verma, Advocate [In Cr. A.(DB) No. 828 of 2017] Mrs. Abha Verma, Advocate [In Cr. A.(DB) No. 402 of 2019] For the State :Mr. Ashok Kumar, APP Mrs. Vandana Bharti, APP Mr. Sanjay Kumar Srivastava, APP Mr. Saket Kumar, APP Mrs. Nehala Sharmin, APP Mr. Shekhar Sinha, PP

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th Order No. /Dated: 26 October, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No.671 of 2017, Cr. Appeal (DB) No. 681 of 2017,Cr. Appeal (DB) No.707 of 2017,Cr. Appeal (DB) No.808 of 2017 and Cr. Appeal (DB) No.402 of 2019 are partly allowed.

Cr. Appeal (DB) No. 828 of 2017 is allowed. A copy of the signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

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