Pawan Kumar Singh vs The State Of Jharkhand
2023 Latest Caselaw 2270 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Criminal Appeal (DB) No. 588 of 2023
Pawan Kumar Singh                                         .... Appellant
                                 Versus
The State of Jharkhand                                    ... Respondent
                                     With
                       Death Ref. No. 04 of 2023
The State of Jharkhand                                    .... Appellant
                                 Versus
Pawan Kumar Singh                                         ... Opp. Party
                            ---------------

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND For the Appellant(s) : Mr. Naveen Kr. Jaiswal, Advocate For the State : Mr. Satish Prasad, APP [In Cr. App. (DB) No.588 of 2023] Mrs. Nehala Sharmin, Spl.PP [In Death Ref. No.04 of 2023]

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th Order No. 03/ Dated: 5 July 2023 Criminal Appeal (DB) No. 588 of 2023 Heard.

Admit.

Death Ref. No. 04 of 2023 It appears that Death Ref. No. 04 of 2023 has been admitted for hearing and the Lower Court Records has also been called for as would appear from the order dated 28th April 2023.

It has been pointed out that the Lower Court Records has also been received as per office note dated 04.07.2023.

Cr. App. (DB) No. 588 of 2023 with Death Ref. No. 04 of 2023 It has been pointed out by Mr. Naveen Kr. Jaiswal, the learned counsel appearing for the appellant in Criminal Appeal (DB) No. 588 of 2023 that the impugned judgment of conviction is required to be heard alongwith the Death Ref. No. 04 of 2023.

Accordingly, let Criminal Appeal (DB) No. 588 of 2023 be heard alongwith Death Ref. No. 04 of 2023.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) RKM