Barju Hansda vs The State Of Jharkhand
2023 Latest Caselaw 2605 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Revision No. 920 of 2022
          Barju Hansda                            .... ...Petitioner
                                  Versus
          1. The State of Jharkhand.
          2. Hisi Mardi @ Lukhi Mardi             .... ...Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Mr. Vikash Kumar, Advocate For the State : Mr. Shailesh Kumar Sinha, A.P.P. For the O.P.No.2 : Mr. R.C.P.Sah, Advocate.

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09/ 03.08.2023 Learned Counsel for the petitioner Mr. Vikash Kumar

and on behalf of State, learned A.P.P. Mr. Shailesh Kumar Sinha

and learned Counsel for the informant Mr. R.C.P. Sah are

present.

2. It appears from the record that several times the

parties were directed to appear for mediation before the

D.L.S.A., Seraikella Kharsawan and JHALSA as well and each

time mediation has been unsuccessful.

3. This Cr. Revision has been preferred against the

Judgment dated 02.2.2022 passed by the learned Addl.

Sessions Judge-I, Seraikella Kharsawan in Cr. Appeal No. 11 of

2016 whereby the appeal has been dismissed and Judgment of

conviction and sentence passed by the learned A.C.J.M.,

Seraikella whereby the petitioner was held guilty for the offence

under Section 498 A of the Indian Penal Code and sentenced is

being challenged.

4. Admit.

5. The record of learned lower court has been received.

6. List this Cr. Revision for hearing on 17.08.2023.

7. Till date fixed the provisional bail order dated

16.11.2022 shall remain continue.

(Subhash Chand,J.) P.K.S.