Binod Soren & Ors vs The State Of Jharkhand
2022 Latest Caselaw 257 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (SJ) No.1721 of 2003

           Binod Soren & Ors.                        .....   Appellants
                                    Versus
           The State of Jharkhand                    ....      Respondent

                CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Appellants              :    Mr. R.C.P. Sah, Advocate
           For the State                   :    Mr. Santosh Kr. Sukla, APP
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7/03.02.2022 The case was heard through video conferencing. None of the parties found any flaws with audibility/visibility during the course of hearing the matter.

Both the parties are present.

Learned App Mr. Santosh Kumar Sukla submitted that inadvertently the memo of appeal and the judgment is not of this case and judgment of another case has been supplied to him and therefore he seeks adjournment.

As prayed for, let this case be adjourned and let this case be listed on 9th March 2022.

(Navneet Kumar, J.) R.Kumar