Shankar Ram Turi vs The State Of Jharkhand
2022 Latest Caselaw 3199 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Acquittal Appeal No.18 of 2020
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Shankar Ram Turi .... .... Appellant Versus

1. The State of Jharkhand

2. Mukesh Ram

3. Jeeva Ram

4. Shivnath Ram

5. Prakash Ram

6. Krishna Ram

7. Prem Ram

8. Nand Kishore Ram .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Shailesh Kr. Sinha, Adv. For the State : Mr. Ram Prakash Singh, A.P.P.

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th 03/Dated: 16 August, 2022

1. The present appeal has been filed against the judgment of acquittal dated 28.05.2019 passed by the learned Additional Sessions Judge-III, Hazaribag in Criminal Appeal No.179 of 2011 arising out of Hazaribag Sadar P.S. Case No.478 of 2004 corresponding to G.R. Case No.2355 of 2004.

2. In view of the order dated 16.08.2022 passed in Acquittal Appeal No.144 of 2019, the appeal is, hereby, held appealable and no leave is required.

3. Office is directed to act accordingly.

4. Issue notice upon respondent nos.2 to 8, both under registered cover with A/D as well as ordinary process, for which requisites etc. must be filed within two weeks.

5. Call for the scanned copy of the Lower Court Records.

(Rajesh Kumar, J.)

Amar/-