Sunil Kumar Yadav @ Sunil Jee vs The State Of Jharkhand
2023 Latest Caselaw 1098 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (D.B) No. 696 of 2014

Sunil Kumar Yadav @ Sunil Jee                                 ... ... Appellant
                                       Versus
The State of Jharkhand                                       ... ... Respondent

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

For the Appellant                : Mrs. Rashmi Kumari, Advocate
For the State of Jharkhand       : Mr. Pankaj Kumar, Public Prosecutor
For the Informant                : Mr. Sahil, Advocate
                         ---------

th Order No. 06 /Dated: 13 March 2023

Mrs. Rashmi Kumari, the learned counsel appears and states that she has filed vakalatnama on behalf of the appellant.

Mr. Sahil, the learned counsel for the informant states that the informant has collected case records from his Chambers.

Mr. Pankaj Kumar, the learned Public Prosecutor appears for the State of Jharkhand.

In course of hearing, it has been brought to the notice of this Court that some of the accused persons of Satgawan PS Case No.34 of 2004 have faced the trial in split-up cases. It is stated that against some of the accused may be the sessions trial has yet not been concluded.

The learned Public Prosecutor shall file an affidavit through officer-in-charge of Satgawan PS of the district-Koderma in this regard.

The learned Public Prosecutor shall also file copy of the entire records along with neatly and correctly typed copy of the depositions.

On the request of the learned Public Prosecutor, post this matter on 5th April 2023.

Before the next date of hearing, the learned Public Prosecutor and the learned counsel for the appellant shall file written submissions along with chart prepared on the basis of the witnesses produced during the sessions trial and compilation of judgments, if any.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) sudhir