The State Of Jharkhand vs Nirmal @ Mantu Mahto And Others
2023 Latest Caselaw 2467 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Acquittal Appeal No. 47 of 2008

The State of Jharkhand                                     ... ... Appellant
                                        Versus
Nirmal @ Mantu Mahto and Others                           ... ... Respondents

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
     HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant-State : Mrs. Vandana Bharti, APP
For the Respondents      : Mr. Rajesh Kumar, Advocate
                               ---------

th Order No. 10 /Dated: 28 July 2023

Heard Mrs. Vandana Bharti, the learned APP for the State of Jharkhand and Mr. Rajesh Kumar, the learned counsel for the accused- respondents.

The learned counsels for the parties have referred to medical jurisprudence and the following judgments:

(i) "Jaswant Singh v. State of Haryana" (2000) 4 SCC 484,

(ii) "Raja Lal Singh v. The State of Jharkhand" 2007 AIR SCW 3690,

(iii) "State of Rajasthan v. Thakur Singh" 2014 (12) SCC 211,

(iv) "Jafarudheen and Others v. State of Kerala" (2022) 8 SCC 440, and

(v) "Central Bureau of Investigation v. Shyam Bihari and Others" 2023 SCC OnLine SC 844.

Judgment reserved.

Parties are permitted to file written submissions within a week.

(Shree Chandrashekhar, J.)

(Anubha Rawat Choudhary, J.)

Tanuj/-