Jhari Rajwar vs The State Of Jharkhand
2021 Latest Caselaw 3500 Jhar

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

                        Cr. Appeal (DB) No. 1053 of 2009
                                     with
                        Cr. Appeal (DB) No. 1016 of 2009
Jhari Rajwar                                                      ...      ... Appellant
                                                      [In Cr. A. (DB) No. 1053 of 2009]
Rupdeo Rajwar                                                      ...     ... Appellant
                                                       [In Cr. A. (DB) No. 1016 of 2009]
                                           Versus
The State of Jharkhand                                        ...       .... Respondent
                                                                        [In both cases]
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(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. Amit Kumar Choubey, Advocate [In both cases] For the State : Mr. Saket Kumar, APP [In both cases]

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th Order No. 25/Dated: 20 September, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No.1053 of 2009 and Cr. Appeal (DB) No. 1016 of 2009 are allowed.

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

(Shree Chandrashekhar, J.)

Nibha/Madhav (Ratnaker Bhengra, J.)