Ms. Apurwa Pathak vs Unknown
2022 Latest Caselaw 3812 Jhar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Revision No. 1096 of 2004
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Ms. Apurwa Pathak, Adv. For the State : Mr. Manoj Mishra, APP.

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09/Dated: 20th September, 2022 Ms. Apurwa Pathak, learned Amicus assail the

impugned judgment by submitting that the conviction has

been made on mere surmises and conjecture. She further

referred to the judgment passed by this court in the case of

Ashok Kumar Ram and Ors. Vs. The State of Jharkhand. She

further relied upon the judgment passed by the Hon'ble Apex

Court in the case of Sujit Biswas Vs. The State of Assam.

2. Learned Addl. P.P. seeks some time to controvert the

argument.

3. Put up this case for further hearing on 26.09.2022 under

the heading for final disposal.

(Deepak Roshan, J.)

Amardeep/