Daleshwar Gope vs The State Of Bihar (Now Jharkhand)
2023 Latest Caselaw 2401 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (DB) No. 141 of 1996(R)
           Daleshwar Gope           ...  ...  ...   ...      ...   Appellant
                              Versus
           The State of Bihar (now Jharkhand) ...     ...        ...   Respondent
                              WITH
                       Cr. Appeal (DB) No. 163 of 2020
           Jageshwar Gope             ...   ...    ...    ...   ...   Appellant
                              Versus
           The State of Jharkhand ...         ...      ...      ...     ...   Respondent
                              ---------
           CORAM: SRI SANJAYA KUMAR MISHRA, C.J.
                        SRI SANJAY KUMAR DWIVEDI, J.

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For the Appellants: Mr. B.M. Tripathi, Sr. Advocate Mr. M.K. Sinha, Advocate For the State: Ms. Vandana Bharti, A.P.P Mr. Sekhar Sinha, A.P.P.

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18/Dated: 20.07.2023

When we took up the matter, it became clear that both the

Criminal Appeals arise out of the same incident but two different

judgments were passed in split-up trials and now two Additional Public

Prosecutors are appearing for the State which is leading to confusion

regarding the evidences relating to both the cases.

In that view of the matter, we hereby urge the counsels

appearing for the State to have a joint reading of the evidences and

prepare the case in a better way.

Put up these cases on 24.08.2023.

(Sanjaya Kumar Mishra, C.J.)

(Sanjay Kumar Dwivedi, J.) Manoj/MM