Dharam Deo Singh vs The State Of Jharkhand
2021 Latest Caselaw 3238 Jhar

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

                             Cr. Appeal (DB) No. 324 of 2010

Dharam Deo Singh                                                     ...     ... Appellant

                                          Versus
The State of Jharkhand                                           ...       .... Respondent

                                          --------

(Through V.C.) CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

-------

For the Appellant : Mr. Niraj Nayan Mishra, Advocate For the State : Mr. Shekhar Sinha, PP

--------

nd Order No. 23/Dated: 2 September, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 324 of 2010 is dismissed. A copy of the signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

/Sharda/SB/Madhav (Ratnaker Bhengra, J.)