Laxman Ram vs The State Of Jharkhand
2023 Latest Caselaw 1959 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Criminal Appeal (D.B.) No. 293 of 2016
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               Laxman Ram                                            Appellant(s)
                                        Versus
               The State of Jharkhand                                Respondent
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                     CORAM        : SRI ANANDA SEN, J.

: SRI SANJAY KUMAR DWIVEDI, J.

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For the Appellant(s) : Mr. Rajesh Kumar, Advocate. For the State : Mr. Rajneesh Vardhan, A.P.P.

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5/05.05.2023: Office is directed to submit a report as to whether any appeal has been filed by the co-convict, namely Mukesh Ram or not against the Judgment dated 11.2.2026, in connection with S.T. No. 29/2008 arising out of Chaibasa Muffasil P.S. Case No. 139 of 2007.

If any appeal has been filed by Mukesh Ram, the same should also be attached with this appeal List this case in the next sitting.

(ANANDA SEN, J.)

(SANJAY KUMAR DWIVEDI, J.) Anu/-Cp-3