Ribu Mahato vs The State Of Bihar
2023 Latest Caselaw 991 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (DB) No. 115 of 1995 (R)
         Ribu Mahato        ...  ...  ...   ...   Appellant
                                 Versus
         The State of Bihar      ...    ...     ...   Respondent
                            with
                     Cr. Appeal (DB) No. 136 of 1995 (R)

         Suresh Singh Sardar      ...  ...     ...      ...   Appellant
                                  Versus
         The State of Bihar       ...    ...       ...      Respondent

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

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For the Appellant: Mr. Rajesh Kumar, Advocate For the State: Mr. Pankaj Kumar Mishra, A.P.P.

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Oral Order 10/Dated: 28.02.2023

Learned counsel for the appellant would submit that although

copy of the paper book was supplied to him but the said paper book

does not have a copy of the impugned judgment.

Let a copy of the impugned judgment be supplied to the learned

counsel for the appellant.

Let a copy of paper book be supplied to the learned counsel for

the State.

List this case on 11.04.2023.

(S.K. Mishra, C.J.)

(Rongon Mukhopadhyay, J.) APK/VK