Gosai Hansda @ Gasai Hansda vs The State Of Jharkhand
2021 Latest Caselaw 3305 Jhar

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

                         Cr. Appeal (DB) No. 828 of 2012
                                       with
                         Cr. Appeal (DB) No. 749 of 2010
                                       with
                         Cr. Appeal (DB) No. 530 of 2011

Gosai Hansda @ Gasai Hansda                                      ...      ... Appellant
                                                         [In Cr. A. (DB) No. 828 of 2012]
Chito Hembram @ Chhito Hembram & another                        ...      ... Appellants
                                                         [In Cr. A. (DB) No. 749 of 2010]
Chhotaka Shankha Tudu @ Chota Shankho Tudu & others             ...      ... Appellants
                                                         [In Cr. A. (DB) No. 530 of 2011]
                                    Versus
The State of Jharkhand                                      ...       .... Respondent
                                                                       [In all cases]
                                     --------

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

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For the Appellant(s) : Mr. Swami Nath Prasad Roy, Advocate Ms. Swati Shalini, Amicus For the State : Mr. Bhola Nath Ojha, APP

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th Order No. 26/Dated: 7 September, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 828 of 2012 is dismissed, Cr. Appeal (DB) No. 749 of 2010 is allowed and Cr. Appeal (DB) No. 530 of 2011 is partly allowed in the terms indicated in the judgment.

A copy of the signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

Nibha/Madhav (Ratnaker Bhengra, J.)