Citation : 2023 Latest Caselaw 3453 Jhar
Judgement Date : 11 September, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Criminal Appellate Jurisdiction)
Acquittal Appeal (DB) No. 29 of 2020
Anirudh Kumar Nayak ... Appellant
Versus
The State of Jharkhand and others ... Respondents
With
Criminal Appeal (DB) No. 125 of 2020
Binod Nayak ... Appellant
Versus
The State of Jharkhand ... Respondent
With
Criminal Appeal (DB) No. 207 of 2020
Gurucharan Nayak and another ... Appellants
Versus
The State of Jharkhand ... Respondent
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
For the Appellants : Ms. Supriya Dayal, Advocate [in Criminal Appeal (DB) No. 207 of 2020] : Mr. Sanjeet Nayak, Advocate [in Criminal Appeal (DB) No. 125 of 2020] : Mrs. Neeta Krishna, Amicus [in Criminal Appeal (DB) No. 125 of 2020] For the State : Mr. Pankaj Kumar, PP [in Criminal Appeal (DB) No. 207 of 2020] : Ms. Nehala Sharmin, Spl. P.P.
[in Acquittal Appeal (DB) No. 29 of 2020 and Criminal Appeal (DB) No. 125 of 2020] For the Informant : Mr. D. K. Chakraverty, Advocate
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Order No. 14/ Dated: 11th September 2023
Judgment is pronounced in the open Court.
2. Acquittal Appeal (DB) No. 29 of 2020 and Criminal Appeal
(DB) No. 125 of 2020 are dismissed. Criminal Appeal (DB) No. 207 of 2020 is allowed.
3. Let the signed judgment be kept in the original file.
(Shree Chandrashekhar, J.)
(Anubha Rawat Choudhary, J.) Pankaj/Saurav
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