Citation : 2023 Latest Caselaw 3276 Jhar
Judgement Date : 30 August, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Criminal Miscellaneous Jurisdiction)
Cr. Appeal (SJ) No. 203 of 2023
Ramwatar Sahu ... ... Appellant
Versus
The State of Jharkhand & Anr. ... ... Respondents
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CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA
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For the Appellant : Mr. Kumar Harsh, Advocate For the State : Mr. S.K. Tiwari, APP For the OP No.2 : Mr. S.K.Prasad, Advocate
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th Order No.02/Dated:30 August, 2023 When the matter is called out, the learned counsel for the parties are present.
Heard both sides.
The learned counsel for the appellant has submitted that the appellant has been acquitted from the charges levelled against him vide judgment dated 26.07.2023 passed by the learned Additional Sessions Judge- I -cum- Spl. Judge (S.C./S.T. Act) West Singhbhum, Chaibasa in SC/ST Case No. 01 of 2022 and, therefore, this criminal appeal became infructuous.
In view of the above, this criminal appeal stands disposed of as infructuous.
Pending I.A.(s), if any, also stands disposed of.
(Ratnaker Bhengra, J.) KNR
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