Jagran Mahto vs The State Of Jharkhand
2022 Latest Caselaw 454 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No.356 of 2005

           Jagran Mahto                               .....   Appellant
                                    Versus
           The State of Jharkhand                     ....      Respondent

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Appellant              :      Mr. H.K. Mahato , Advocate
           For the State                  :      Mr. Tapas Roy, APP
                                      -----

9/14.02.2022 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.

It has been pointed out that the appeal of the co-accused arising out of the same judgment of conviction and order of sentence has been disposed of vide Cr. Appeal (SJ) No. 757 of 2004.

Let this appeal be listed along with the record of Cr. Appeal (SJ) No.757 of 2004 on 28.02.2022.

Both the parties are directed to get themselves ready to argue this case on merit.

(Navneet Kumar, J.) R.Kumar