Ashwini Kumar @ Anshu And Another vs The State Of Jharkhand
2023 Latest Caselaw 3489 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Rev. No.883 of 2023

        Ashwini Kumar @ Anshu and another                   .....   ... Petitioners
                               Versus
        The State of Jharkhand                        .... .... Opposite Party
                                   --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

------

For the Petitioners : Mr. R.S. Mazumdar, Sr. Advocate For the State : Mrs. Vandana Bharti, APP

--------

03/13.09.2023 Learned senior counsel for the petitioners and learned APP for the State are present.

2. This criminal revision is against the order dated 09.06.2023 passed in Criminal Appeal No.89 of 2022 by the learned Sessions Judge, Bokaro (Camp Court Tenughat) wherein the appeal was dismissed and judgment of conviction and sentence passed by the learned Additional Chief Judicial Magistrate, Bermo in Bermo P.S. Case No.84 of 2009, G.R. No. 532 of 2009 was affirmed.

3. Admit.

4. Office is directed to call for the scanned copy of the lower court records.

5. List for hearing of I.A No. 7698 of 2023 on 05.10.2023.

(Subhash Chand, J.) RKM