The State Of Jharkhand vs Saryudhar Yadav And Another
2023 Latest Caselaw 2992 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Criminal Appellate Jurisdiction)
                   Acquittal Appeal (DB) No. 23 of 2020
                              -------

The State of Jharkhand ......Appellant

Versus Saryudhar Yadav and another ... Respondents

With Criminal Appeal (V) No. 7 of 2019

-------

Arvind Kumar ......Appellant

Versus The State of Jharkhand and Others ... Respondents

With Criminal Appeal (D.B.) No. 787 of 2019

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Saryudhar Yadav ......Appellant

Versus State of Jharkhand ... Respondent

With Criminal Appeal (D.B.) No. 801 of 2019

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Manoj Yadav ......Appellant

Versus The State of Jharkhand ... Respondent

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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant(s) : Mr. Naveen Kumar Jaiswal, Advocate [in Cr.App.(DB) No.787 of 2019] Mr. Vijay Kumar Roy, Advocate [in Cr.App.(DB) No.801 of 2019] For the State of Jharkhand : Ms. Anuradha Sahay, APP [in Cr.App.(DB) No.787 of 2019] Mr. Ravi Prakash, Spl. PP [in Cr.App. (DB) No.801 of 2019] For the Informant : Mr. Ganesh Pathak, Advocate

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Order No. 13/ Dated: 18th August 2023

Judgment is pronounced in the open Court.

2. Acquittal Appeal (DB) No. 23 of 2020 and Criminal Appeal (V) No. 7 of 2019 are dismissed. Criminal Appeal (D.B.) No. 787 of 2019 and Criminal Appeal (D.B.) No. 801 of 2019 are allowed.

3. Let the signed judgment be kept in the original file.

(Shree Chandrashekhar, J.)

(Anubha Rawat Choudhary, J.) Pankaj/Saurav