Churaman Mahto And Another vs The State Of Jharkhand
2021 Latest Caselaw 4047 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Cr.A.(SJ) No. 883 of 2010
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Churaman Mahto and another ..... Appellants Versus The State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

Through- Video Conferencing

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      For the Appellants            : Mr. Pankaj Verma, Advocate
      For the State                 : None
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08/Dated: 27.10.2021

On second call, Mr. Pankaj Verma, the learned counsel appears on behalf of the appellants.

Nobody appears on behalf of the State. Learned counsel for the appellants seeks an adjournment for preparing the case.

It is pointed out by the learned counsel for the appellants that the impugned judgment is in Hindi.

In view of his submission, office is directed to translate the impugned judgment from Hindi to English.

Accordingly, put up this case after three weeks.

( Ratnaker Bhengra, J.) Nibha/Madhav-