Deglal Mahto & Others vs The State Of Jharkhand
2023 Latest Caselaw 2381 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Criminal Appellate Jurisdiction)
                      Cr. Appeal (DB) No. 665 of 2018
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Deglal Mahto & others ... ... Appellants Versus The State of Jharkhand ... ... Respondent

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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant No.1 : Mr. Pankaj Kumar Choudhary, Advocate For the State : Mr. B.N. Ojha, APP

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th Order No. 11/Dated: 19 July, 2023 Mr. Pankaj Kumar Choudhary, the learned counsel for the appellant-Deglal Mahto states that a supplementary affidavit has been filed to show that after availing the privilege of interim bail the convict has surrendered in the Court concerned.

In this Criminal Appeal, the appellants have challenged the judgment of conviction and sentence of imprisonment for life and fine of Rs.25,000/- each under sections 302/34 of the Indian Penal Code and RI for 5 years and a fine of Rs.5000/- each under sections 201/34 of the Indian Penal Code.

Let this Criminal Appeal be listed as per period of custody undergone by the appellants.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Sharda/SB