Roshan Aara vs The State Of Jharkhand
2022 Latest Caselaw 3604 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Acq. Appeal No. 7 of 2021
                                          ....

              Roshan Aara                                     ....    Appellant
                                          Versus
             1. The State of Jharkhand
             2. Sahjan Ansari
             3. Ashma Khatoon
             4. Subeda Khatoon                                 .... Respondents
                                          ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellant              : Mr. Govind Ray Karan, Adv.
                For the State                  : Mr. Tapas Roy, APP
                For the Res. Nos.2, 3 & 4      : Mr. Haider Ali, Adv.
                                               ....

05/08.09.2022             Heard learned counsel for the appellant, learned counsel for the State and

learned counsel for respondent Nos.2, 3 and 4.

The present acquittal appeal has been filed against the judgment dated 04.03.2020 passed in ST No.172 of 2016 arising out of Dumri P.S. Case No.119 of 2015 corresponding to G.R. No.3757 of 2015 whereby the appellant although has been charged for the offence under Section 307 but has been acquitted for the same section and she has been convicted for lesser offence.

In view of the order passed by this Court on 16.08.2022 in Acquittal Appeal No.144 of 2019, the present appeal is maintainable and no leave is required.

Admit.

Issue Notice.

Mr. Haider Ali, learned counsel appearing on behalf of respondent Nos.2, 3 and 4 is directed to execute a bond within four weeks in the court below for participation in the present appeal.

Office is directed to call for the scanned copy of LCR from the court concerned.

(Rajesh Kumar, J.) Shahid/