Laltu Rana vs The State Of Jharkhand
2023 Latest Caselaw 3491 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No.467 of 2023

        Laltu Rana                                             .....   ... Petitioner
                                      Versus
        The State of Jharkhand                             .... .... Opposite Party
                                          --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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        For the Petitioner                   : Mr. Kaushik Sarkhel, Advocate
        For the State                        : Mr. S.K. Dubey, APP
                                           --------

04/13.09.2023          Learned counsel for the petitioner and learned APP for the State
        are present.

2. This criminal revision is against the judgment dated 09.10.2018 passed by the learned Additional Sessions Judge-1st, Jamtara in criminal appeal no.51 of 2018 which has been dismissed and the order of conviction dated 23.06.2018 passed by the learned Principal Magistrate and members of Juvenile Justice Board, Jamtara in G.R. Case No.402 of 2015 arising out of Jamtara P.S. Case No. 153 of 2015, enquiry no.13/2018 was affirmed wherein the learned JJ Board while convicting the petitioner has punished to be detained in observation for three years.

3. Admit.

4. Office is directed to call for the scanned copy of the lower court records from the JJ Board concerned and learned appellate court as well.

5. List for hearing as per seriatim.

(Subhash Chand, J.) RKM