Suresh Chandra Gope vs The State Of Bihar
2023 Latest Caselaw 3824 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (DB) No. 74 of 1999 (R)
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Suresh Chandra Gope --- --- Appellant Versus The State of Bihar --- --- Respondent Cr. Appeal (DB) No. 85 of 1999 (R)

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         Uma Gope and Others                  ---          ---  Appellants
                                       Versus
         The State of Bihar                   ---          --- Respondent
                          Cr. Appeal (DB) No. 107 of 1999 (R)
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         Kano @ Sonu Gope and Others          ---          ---  Appellants
                                       Versus
         The State of Bihar                   ---          --- Respondent

        CORAM:       Hon'ble Mr. Justice Ratnaker Bhengra
                      Hon'ble Mr. Justice Ambuj Nath

For the Appellants: Mr. P.S. Dayal, Advocate (Cr. Appeal 74/99) For the Resp.-State: Mr. Vishwanath Roy, Spl.P.P (Cr. Appeal 74 & 85/99) Mr. Shailendra Kr. Tiwari, A.P.P (Cr. Appeal 107/99)

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03/ 09.10.2023 Mr. P.S. Dayal, learned counsel for the Appellant in Cr. Appeal (DB) No. 74/1999 (R) is present. However, nobody appears on behalf of the Appellants in the remaining two appeals.

2. Mr. Vishwanath Roy, learned Special P.P. appears for the Respondent State in Cr. Appeal (DB) No. 74/1999 (R) and 85/1999 (R) while Mr. Shailendra Kumar Tiwari, learned A.P.P appears for the Respondent State in Cr. Appeal (DB) No. 107/1999 (R).

3. Learned counsel for the State is directed to file affidavit regarding the whereabouts and existence of the appellants. He shall also obtain a report from the concerned Jail Superintendent about the period of custody undergone by the appellants during the trial and after the judgment of conviction and order of sentence passed by the learned Trial Court. Let such an affidavit be filed within a period of three weeks.

4. In Cr. Appeal (DB) No. 85/1999 (R) and Cr. Appeal (DB) No. 107/1999 (R), since the appellants are unrepresented, if information regarding whereabouts of the appellants is obtained, they shall be duly informed about the next date fixed for hearing and in case, they are unable to engage a counsel to represent on their behalf, they will be provided legal aid.

5. Office is directed to provide complete set of paper books to the learned counsel for the State before the next date of hearing.

6. List this case on 06.11.2023.

7. Let the name of Mrs. Priya Shrestha, learned Special P.P. be reflected in the cause list henceforth for the State.

(Ratnaker Bhengra, J)

(Ambuj Nath, J)

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