Ladu Munda vs The State Of Jharkhand
2021 Latest Caselaw 3239 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (DB) No. 390 of 2020
           Ladu Munda                                                       Appellant
                                            Versus
           The State of Jharkhand                               ...            Respondent

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

                        Through Video Conferencing

           For the Appellant         : Mr. S. K. Vishwakarma, Advocate
           For the State             : Mr. Satish Kumar Keshri, A.P.P.
                                            ---

05/02.09.2021

1. Learned counsel for the appellant, Mr. S. K. Vishwakarma prays for and is allowed 2 weeks' time to remove the following surviving defects.

9(i). Sentence order dated at page no. 60 (Lower Court Judgment page no. 28) differs from page no. 62. Accordingly, it may be verified at para-1, aggrieved and prayer para.

9(iii). S.T No. at para-1, aggrieved and prayer may be stated as per impugned order.

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

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/