Sita Deogam vs The State Of Jharkhand
2022 Latest Caselaw 5221 Jhar

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

                     Criminal Revision No. 782 of 2015

Sita Deogam                                                      ... Petitioner
                                      Versus
The State of Jharkhand                                        ... Opposite Party
                                       -------

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR For the Petitioner : Mr. Parth Jalan, Amicus For the State : Mrs. Priya Shreshtha, Spl. PP

-------

Order No. 10/Dated: 23rd December 2022

Mr. Parth Jalan, the learned Amicus submits that the judgment of conviction of the petitioner under section 409 of the Indian Penal Code prima facie appears to be flawed on the ground that the prosecution has failed to establish that the petitioner was a public servant as envisaged under section 409 of the Indian Penal Code.

For further consideration, post this matter on 27th January 2023.

(Shree Chandrashekhar, J.)

Tanuj/-