Ms. Saman Ahmad vs Unknown
2023 Latest Caselaw 766 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Revision No. 474 of 2007
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Ms. Saman Ahmad, Amicus For the O.P. No.2 : Ms. Apoorva Pathak, Amicus For the State : Mr. B.N.Ojha, APP

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07/Dated: 13th February, 2023 Learned Amicus submits that the petitioner no.1 and

2 died and she would be pressing this application on behalf of

petitioner no.3 who is a sister in law. After some argument

she relied upon the decision passed in the case of Rajesh

Sharma & Ors versus State of U.P. & Another, reported in

2018 (10) SCC 472.

2. Learned Amicus appearing on behalf of O.P.NO.2

submits that there is no error in the judgment and under the

revisional jurisdiction this court cannot re-appreciate the

evidence.

3. Put up this case for further herring on 02.03.2023.

(Deepak Roshan, J.) Amardeep/