Siya Yadav vs The State Of Jharkhand And Others
2023 Latest Caselaw 1505 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Acquittal Appeal (D.B) No. 114 of 2018

Siya Yadav                                                        ... Appellant
                              Versus
The State of Jharkhand and others                        ... ... Respondents

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
        HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant                  : None
For the State of Jharkhand         : Mrs. Ruby Pandey, APP
                                 ---------

Order No. 10 /Dated:5th April 2023

On repeated call no one appears for the appellant. Mrs. Ruby Pandey, the learned APP appears for the State and seeks adjournment for verifying whether against the judgment of conviction under section 304-B of the Indian Penal Code, the accused persons have preferred any criminal appeal.

At this stage, Mrs. J. Majumdar, the learned counsel for the appellant appears and informs the Court that against the judgment of conviction under section 304-B of the Indian Penal Code, the accused persons have preferred Criminal Appeal (SJ) No.430 of 2015 and Criminal Appeal (SJ) No.444 of 2015.

Post this matter on 17th April 2023 along with Criminal Appeal (SJ) No.430 of 2015 and Criminal Appeal (SJ) No.444 of 2015 under the heading "Final Disposal".

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

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