Lakhan Munda vs The State Of Jharkhand
2021 Latest Caselaw 3419 Jhar

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

                         Cr. Appeal (DB) No. 701 of 2016
                                      With
                         Cr. Appeal (DB) No. 670 of 2016
                                     With
                         Cr. Appeal (DB) No. 682 of 2016
                                     With
                         Cr. Appeal (DB) No. 1016 of 2016

Lakhan Munda                                                     ... ... Appellant
                                                    [In Cr. A.(DB) No.701 of 2016]
Ramesh Munda                                                     ... ... Appellant
                                                    [In Cr. A.(DB) No. 670 of 2016]
Raju Dangi                                                       ... ... Appellant
                                                    [In Cr. A.(DB) No. 682 of 2016]
Umesh Munda                                                       ... ... Appellant
                                                  [In Cr. A.(DB) No. 1016 of 2016]
                                        Vs.
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. Anil Kumar, Sr. Advocate;

Mr. Dhirendra Kumar Prasad, Advocate;

Ms. Chandana Kumari, Advocate [In all cases] For the Respondent : Mr. Vineet Kumar Vashistha, APP

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th Order No.16/Dated: 14 September, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 701 of 2016, Criminal Appeal (DB) No. 670 of 2016, Criminal Appeal (DB) No. 682 of 2016 and Criminal Appeal (DB) No. 1016 of 2016 are allowed.

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

(Shree Chandrashekhar, J.)

Nibha/Madhav (Ratnaker Bhengra, J.)