Alakhdeo Mochi vs The State Of Jharkhand
2022 Latest Caselaw 3813 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Acquittal Appeal No.28 of 2021
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Alakhdeo Mochi .... .... Appellant Versus

1. The State of Jharkhand

2. Ramjee Mishra

3. Bigan Mistry

4. Charitar Prasad

5. Munna Prasad

6. Munna Pathak

7. Murari Prasad

8. Bablu Prasad .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant                   : None
For the State                       : Mr. Shekhar Sinha, A.P.P.
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              th

05/Dated: 20 September, 2022

1. Nobody appears on behalf of the appellant. Learned counsel for the State is present.

2. The present acquittal appeal has been filed on 16.08.2021 but it is still under defect.

3. The present case has been filed against the judgment of acquittal dated 08.04.2021 passed in SC/ST Case No.04 of 2012 by the learned Special Judge SC/ST (POA) Act, Palamau.

4. With a view to give one more opportunity, six weeks' time is granted to remove the surviving defects as pointed out by the office failing which the present acquittal appeal shall be dismissed without further reference to a Bench.

(Rajesh Kumar, J.)

Amar/-