State Of Jharkhand vs Basudeo Sah @ Sahu & Ors
2023 Latest Caselaw 411 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Acquittal Appeal (D.B.) No.34 of 2003

         State of Jharkhand                               .....   ... Appellant
                                   Versus

         Basudeo Sah @ Sahu & Ors.                         .... .... Respondents

                                           With
                               Cr. Revision No.325 of 2003

         Krishna Chandra Oraon                            .... ....Petitioner

                                   Versus

         The State of Jharkhand & Ors.                    .... ....Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the State-Appellant : Mr. Vineet Kumar Vashistha, Spl. P.P.

[In Acq. Appeal No.34 of 2003] For the Petitioner : Mr. R.C.P. Sah, Advocate [In Cr. Revision No.325 of 2003] For the Respondents : Mr. H.K. Shikarwar, Advocate

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24/23.01.2023 Both the matters have been tagged together, as such, both the cases i.e., Acquittal Appeal No.34 of 2003 and Cr. Revision No.325 of 2003 have been heard together with the consent of the learned counsel for the parties.

Heard Mr. Vineet Kumar Vashistha learned Spl. P.P. for the Appellant-State and Mr. Hemant Kumar Shikarwar for the respondents in acquittal appeal.

Hearing is concluded and the judgment is reserved.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Rohit Pandey