Sikendra Vishwakarma @ Sikandra ... vs The State Of Jharkhand
2021 Latest Caselaw 3709 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (DB) No. 563 of 2020

        Sikendra Vishwakarma @ Sikandra Vishwakarma ---          --- 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 : Ms. Alka Kumari, Advocate For the State : Mrs. Vandana Bharti, A.P.P.

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06/29.09.2021 Learned counsel for the appellant Ms. Alka Kumari, A.C. to Mr. Nilesh Kumar prays for and is allowed two week's further time to remove the following surviving defect:

4. A.F. in impugned judgment of Rs.190/- is wanting.

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/