Chetni Devi vs The State Of Jharkhand
2022 Latest Caselaw 1096 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Criminal Appeal (D.B.) No. 408 of 2020
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1. Chetni Devi

2. Pratima Devi

3. Usha Devi @ Usha Mosomat .....Appellants Versus The State of Jharkhand ....Respondent CORAM: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY HON'BLE MR JUSTICE RAJESH KUMAR

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For the Appellants : Ms. Jitendra S.Singh, Advocate For the Informant : Mr. P.P.N.Roy, Sr. Adv. For the State : Ms. Nehala Sharmin, APP.

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08/21.03.2022 The judgment impugned appears to have been passed in S.T. No.65 of 2019 and S.T. No.277 of 2019. However, it appears that the lower court record of S.T. No.65 of 2019 has been sent.

In such view of the above matter, call for the lower court record of S.T. No.277 of 2019.

List this case under the same heading after receipt of the lower court record of the aforesaid case.

(RongonMukhopadhyay, J)

(Rajesh Kumar, J) Shahid