Rajiv Singh Munda And Anr vs The State Of Jharkhand
2023 Latest Caselaw 1246 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Criminal Appellate Jurisdiction)

                      Criminal Appeal (DB) No. 268 of 2014

Rajiv Singh Munda and Anr.                                       .... Appellants
                                        Versus
The State of Jharkhand                                            ... Respondent
                                 ---------------

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

For the Appellants : Mr. Ankur Anand, Advocate Mr. Rupesh Singh, Amicus Mr. Jagdeesh, Advocate For the State : Mrs. Priya Shreshtha, Spl. PP

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Order No. 20/ Dated: 21st March 2023

Mr. Ankur Anand, the learned counsel appears for the appellants.

Mrs. Priya Shreshtha, the learned Spl. PP is appearing for the State of Jharkhand.

Mr. Ankur Anand, the learned counsel for the appellants has prepared a short synopsis and grounds for challenging the judgment of conviction passed against the appellants.

Mr. Jagdeesh, the learned AC to the learned Amicus has also tendered a copy of the notes of arguments prepared by the learned Amicus.

Taken on record.

On the request of the learned counsels appearing for the parties for preparing a chart on prosecution evidence, adjourn this matter for 17th April 2023 to be listed under the heading "Final Disposal".

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Tanuj/-