Niranjan Sahu vs The State Of Jharkhand
2023 Latest Caselaw 3830 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Criminal Revision No. 347 of 2023

Niranjan Sahu                              ....    ... Petitioner
                          Versus
1. The State of Jharkhand
2. Seema Devi                              ....    ... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the petitioner : Mr. Akhouri Awinash Kumar, Advocate For the State : Mr. Rajeesh Vardhan, A.P.P.

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Order No. 05/ dated 09.10.2023

Learned Counsel Mr. Akhouri Awinash Kumar on behalf

of the petitioner and on behalf of the State, learned A.P.P. are

present.

2. This Cr. Revision is directed against the Judgment dated

23.01.2023 passed by the Additional Judicial

Commissioner-VIII, Ranchi in Criminal Appeal No. 122 of 2022

whereby the learned lower court had partly allowed the appeal

and acquitted the petitioner for the offence under Section 341

and 504 of the Indian Penal Code while confirmed the

conviction for the charge under Section 498A and 323 of I.P.C.

passed by the trial court vide Judgment of conviction and

sentence dated 16.08.2022 in G.R.No.2884 of 2013, arising

out of Mandar P.S. Case No. 61 of 2013.

3. Admit.

4. Notice be issued to the O.P.No.2.

5. O.P.No.1-State is directed to ensure the service of notice

to O.P.No.2 through the Police Station concerned and to file

affidavit to that effect on or before the date fixed.

6. List on 06.11.2023 for disposal of I.A.No.8257 of 2023.

(Subhash Chand, J.) P.K.S