Ashish Ram And Another vs The State Of Jharkhand
2021 Latest Caselaw 3585 Jhar

Citation : 2021 Latest Caselaw 3585 Jhar
Judgement Date : 23 September, 2021

Jharkhand High Court

Ashish Ram And Another vs The State Of Jharkhand on 23 September, 2021

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

                         Cr. Appeal (DB) No. 880 of 2014
                                      with
                         Cr.Appeal (DB) No. 864 of 2014

Ashish Ram and another                                        ...     ...Appellants
                                                    [In Cr.A. (DB) No. 880 of 2014]
Surendra Ram and others                                       ...     ...Appellants
                                                    [In Cr.A. (DB) No. 864 of 2014]
                                      Versus
The State of Jharkhand                                    ...       .... Respondent
                                                                     [In both cases]
                                     --------

(Through V.C.)

CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellants : Mr. A.K.Kashyap, Sr. Advocate Mr. Manindra Kumar Sinha, Advocate For the State : Mrs. Nehala Sharmin, APP

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rd Order No. 22/Dated: 23 September, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 880 of 2014 is dismissed and Cr. Appeal (DB) No. 864 of 2014 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.)