Hira Lal Prajapati @ Hira vs The State Of Jharkhand
2022 Latest Caselaw 1196 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                Cr. Appeal (SJ) No. 508 of 2010
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Hira Lal Prajapati @ Hira ..... Appellant Versus The State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

Through- Video Conferencing

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For the Appellant : Mr. R.C.P. Sah, Advocate For the State : Mrs. Nehala Sharmin, APP

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16/Dated: 25/03/2022 Both the learned counsels have completed their arguments. Judgment reserved.

(Ratnaker Bhengra, J.) Madhav/-