Badrunnisha @ Badiron Bibi vs The State Of Jharkhand
2022 Latest Caselaw 3192 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (V) No. 4 of 2022
                                          ....

Badrunnisha @ Badiron Bibi .... Appellant Versus

1. The State of Jharkhand

2. Antarul Sk.

             3. Begum Nesha                                      .... Respondents
                                          ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellant             : Md. Zaid Ahmed, Adv.
                For the State                 : Mr. Manoj Kr. Mishra, A.P.P.
                                              ....

03/16.08.2022            The present appeal has been preferred by the victim against the order of

acquittal as well as for the lesser punishment. The judgment has been passed by the Principal Sessions Judge.

In view of the order passed by this Court on 16.08.2022 in Acquittal Appeal No.144 of 2019, the present appeal is maintainable.

Issue notice upon the respondent Nos.2 and 3 by both processes i.e. by registered post with A/D as well as ordinary process, for which requisites etc. must be filed within two weeks.

Call for the scanned copy of lower court record from the court concerned.

(Rajesh Kumar, J.) Shahid/