Ram Chandar Thakur @ Ram Chandra ... vs The State Of Jharkhand
2021 Latest Caselaw 4025 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (D.B.) No. 80 of 2021

        Ram Chandar Thakur @ Ram Chandra Thakur            ---   ---   Appellant
                                          Versus
        The State of Jharkhand                          ---      --- Respondent
                                            ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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For the Appellant : Mr. Murari Prasad Sinha, Advocate For the Respondent : Mr. Azeemuddin, A.P.P.

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05/26.10.2021 Learned counsel for the appellant seeks and is allowed time to remove the following surviving defects within two weeks after reopening of Diwali holidays:

2. Limitation expired on 11.10.2019 and delay of 178 days.

4. Trial court judgment of Rs.350/- due.

9(i) Limitation petition may be filed.

9(iii) Sentence part with regard to appellant may be verified from impugned judgment and corrected at para-1, prayer and aggrieved portion.

Office to place the file for inspection and removal of defects within the same time on requisition being made.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/