Joleshwar Murmu @ Jole vs The State Of Jharkhand
2023 Latest Caselaw 4198 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (DB) No.1320 of 2022
                                           ------

Joleshwar Murmu @ Jole .... .... Appellant Versus

The State of Jharkhand .... .... Respondent

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

------

For the Appellant : Mr. Mahadeo Thakur, Advocate For the State : Mr. Manoj Kr. Mishra, APP

------

05/Dated: 07.11.2023

Learned counsel appearing for the appellant has submitted that

since the appeal is against the judgment of conviction, in which, the

appreciation is to be made on the basis of lower court records and as

such, subsisting defect may be ignored for the present.

Considering the aforesaid prayer, let the subsisting defect, i.e.,

defect no.9(iii), is ignored for the present.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.)

Rohit/-