Janeya Sinke @ Jane vs The State Of Jharkhand
2023 Latest Caselaw 3220 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Appeal (SJ) No. 274 of 2011

Janeya Sinke @ Jane                                      ..... ......      Appellant
                                              Versus
The State of Jharkhand                                        .... .... Respondent

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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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           For the Appellant              : Mr. R.P. Gupta, Advocate
           For the State                  : None

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                               th

Order No.06 /Dated: 28 August, 2023 Learned counsel for the appellant is present. No one appears on behalf of the State. Learned counsel for the appellant has submitted that only the copy of judgment is with him and the copy of evidence is not with him.

The Lower Court Records has already been received. Office is directed to provide a copy of evidence to the learned counsel for the appellant as well as the State within two weeks.

List this case on 11.09.2023.

(Subhash Chand, J.) Madhav/-