The State Of Jharkhand vs Saryudhar Yadav And Another
2023 Latest Caselaw 2422 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
              (Criminal Appellate Jurisdiction)
            Acquittal Appeal (DB) No. 23 of 2020

The State of Jharkhand                                   ...    ...           Appellant
                                     Versus
Saryudhar Yadav and another                              ...     ...        Respondents
                                   with
                      Criminal Appeal (V) 7 of 2019
Arvind Kumar                                    ... ...                       Appellant
                                  Versus
The State of Jharkhand and others               ...    ...                  Respondents
                                   with
                    Criminal Appeal (DB) No. 787 of 2019
Saryudhar Yadav                                  ... ...                      Appellant
                                  Versus
The State of Jharkhand                           ... ...                    Respondent
                                   with
                    Criminal Appeal (DB) No. 801 of 2019
Manoj Yadav                                   ...     ...                     Appellant
                                  Versus
The State of Jharkhand                           ... ...                    Respondent
                                        -------

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

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For the Appellant : Mr. B.M.Tripathi, Sr. Advocate;

Ms. Nutan Sharma, Advocate;

Mr. N.K.Jaiswal, Advocate [In Cr. Appeal (DB) No. 787 of 2019] For the State :

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st Order No. 10/ Dated: 21 July 2023 Ms. Nutan Sharma, the learned assisting counsel to Mr. B.M. Tripathi, the learned senior counsel who is appearing for the appellant in Cr. Appeal (DB) No. 787 of 2019 has tendered a copy of short synopsis and summery of prosecution witnesses.

Mr. B.M. Tripathi, the learned senior counsel refers to the judgment in "Ram Sharan Chaturvedi v. The State of Madhya Pradesh" 2022 LiveLaw (SC)709 to submit that the conviction of the appellant under section 120-B of the Indian Penal Code is flawed in law inasmuch as the prosecution has failed to establish even by circumstantial evidence that the accused entered into an agreement to commit an offence.

For arguments on behalf of the other appellants, post these matters on 26th July 2023.

                                                  (Shree Chandrashekhar, J.)

SB/Nibha                                            (Ratnaker Bhengra, J.)