Gopal Rai vs The State Of Jharkhand
2023 Latest Caselaw 4255 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Criminal Appeal (DB) No. 758 of 2022
        Gopal Rai                                     --- --- Appellant

                                        Versus
        The State of Jharkhand                              --- --- Respondent
                                           .......

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR For the Appellants : Mr. Durga C. Mishra, Advocate For the State : Mr. Manoj Kr. Mishra, A.P.P.

Order No.05/ Dated 10th November, 2023

The appeal has been listed under the heading for orders with defects as under:

9(i) Date of judgment at top of page no.1 of impugned order and signing part differs.

9(iii) Custody date wanting at para II of I.A.

Learned counsel for the appellant has submitted that so far as defect no. 9(i) is concerned, it relates to the difference in the date of judgment as the date of judgment shown at the top of page no.1 is 25.06.2022 whereas signature of the Presiding Officer is dated 28.06.2022 at the end of the judgment. Therefore, it is prayed that the defect may be ignored.

We are of the view that the said defect is to be considered after receipt of the LCR.

So far as defect no. 9(iii) is concerned, learned counsel for the appellant undertakes to remove the defect during course of the day.

Admit.

Learned A.P.P. waives notice on behalf of the State. Call for the lower court record.

The interlocutory application seeking suspension of sentence shall be considered after receipt of the LCR.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) A.Mohanty