Kishan Lal Das @ Krishna Lal Das vs The State Of Jharkhand
2021 Latest Caselaw 3403 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (DB) No. 133 of 2021
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Kishan Lal Das @ Krishna Lal Das --- --- Appellant Versus The State of Jharkhand --- --- Respondent

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

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For the Appellant : Mr. Anurag Kashyap, Advocate For the State : Mr. Vineet Kr. Vashistha, A.P.P.

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03/13.09.2021 Learned counsel for the appellant prays for and is allowed two week's time to remove the following surviving defects :

9(i) Age of appellant appears to differ from impugned judgment. 9(ii) Name spelling of appellant appears not to be tally with execution at vak.

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

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/