Chhatra Kumar Saw A vs Phe State Of Jharkhand Ees
2021 Latest Caselaw 3360 Jhar

 

| 2
IN THE HIGH COURP OF JHARKHAND AP RANCHI :
(Criminal Appellate Jurisdiction) :

Criminal Appeal (OB) No. Sh ef IOS :

Chhatra kumar Saw a Appellant

Versus '

Phe State of Jharkhand ees Respondent,

wih iruminal Appeal (OB) No. 2 of 2015

Vivek Kumar co Babloo

a

Ve oy PSS 7 Yhe State of Tharkhs al | with : 2

: Crimigal Appeal (DH) Ne. 189 of BOIS Samay Kumar Verma de Saniay Kurnar Ram aw Appellar : Versus The Sune of Tharkhand "nel (Through VC : , CXRR AAT: HON BLE MR. GOUSTICE SHREE CHAN DRASHERH AR |

HON'TBLE MR. JUSTICE RATNARER BHENGRA

For the Appellant(s} © Me Arwind Baunar, Acdvanate tin Cr App. UO} Ne SS af 2043)

Mer Ndosh Kumar, Advocate

Mer. Advocate pa dle App. CORE Noi So at i Min ALK. Kashy Advocate

the St 3fe > &ig Shekhar Sinha, Public | FeQeeeuhor

Tae ma ie ate Geeges & wo yews nee pean, ron ae a7 red we se on

eoed--'pooe wee, ', my ms

EARN AR SRSA RE

Order No 12! Prated: U" September, 2021 Argumenis on behalf of the appellartfs} advanesd by Mr. Arwi

Kumar, Mir. Nilesh Ruumar arid Mr Prabhat Kumar Sinha, the learned counse!

are concluded.

Sri AK. Kashyap, the learned Senjnr counsel has argued on behalf of th uifprmant i "sppen of the guderment of comdetion and order of senter awarded to the appellant(s),

Mer. Shekhar Sinha, the loarned Public Proseentor has also supported the

oy

judgment passed against the appellant(s} in Sessicnas Case No. OF

oy

af 20h 3.

Judgmeni is reserved. "Se (Shree Chandrashekhar, 2} Self |

(Ratuaker Bhengra, 2}