Ram Dayal Oraon vs The State Of Jharkhand
2022 Latest Caselaw 4562 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Criminal Revisional Jurisdiction)
                     Criminal Revision No. 1492 of 2015
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Ram Dayal Oraon ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

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For the Petitioner : Mrs. Amrita Banerjee, Amicus For the State : Mr. Sunil Kumar Dubey, APP

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Order No. 08/ Dated: 14th November 2022

Mrs. Amrita Banerjee, the learned Amicus refers to the judgments in "Khodadin Ansari v. State of Bihar" 2011 (4) East Cr C 476 (Pat) and "Naveen Yadav v. The State of Bihar" [Criminal Miscellaneous No.608 of 2012] of the Patna High Court to challenge the judgment of conviction under section 414 of the Indian Penal Code recorded against the petitioner in G.R. Case No.195 of 2003.

For further consideration, post this matter on 23 rd December 2022.

(Shree Chandrashekhar, J.) R.K.