Sayob Bodra @ Sudarshan Bodra @ ... vs The State Of Jharkhand
2021 Latest Caselaw 3708 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 348 of 2020

            Sayob Bodra @ Sudarshan Bodra @ Jobra Bodra        ---    ---    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. Ram Chandra Sahu, Advocate For the State : Mr. Sanjay Kr. Srivastava, A.P.P.

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06/29.09.2021 Learned counsel for the appellant prays for and is allowed two weeks' time to remove the following surviving defects:

9(ii) Subject may be specifically stated at Index page. 9(iii) Sentence awarded u/s stated in para-1, para-4 of I.A. petition and para-4 of limitation petition does not tally with impugned judgment.

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/