Hopna Soren vs The State Of Jharkhand
2024 Latest Caselaw 1445 Jhar

Jharkhand High Court

Hopna Soren vs The State Of Jharkhand on 12 February, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra, Ambuj Nath

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Criminal Appellate Jurisdiction)

                     Cr. Appeal (D.B.) No. 1017 of 2018

           Hopna Soren                         ....      ....        Appellant
                                    Versus
           The State of Jharkhand               ....         .... Respondent
                                  with
                      Cr. Appeal (D.B.) No. 237 of 2016

           Shivdhan Soren                             ......      .......Appellant
                                    Versus
           The State of Jharkhand                 ....       .... Respondent
                                         ------

Coram: HON'BLE MR. JUSTICE RATNAKER BHENGRA : HON'BLE MR. JUSTICE AMBUJ NATH

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For the Appellant(s) : Mr. Ranjan Kumar Singh, Advocate : [in Cr. Appeal (DB) No. 1017 of 2018] : Mr. K.K. Ojha, Advocate : [ in Cr. Appeal (DB) No. 237 of 2016] For the State : Mrs. Vandana Bharti, APP : [in Cr. Appeal (DB) No. 1017 of 2018] : Mr. Abhay Kumar Tiwari, APP :[ in Cr. Appeal (DB) No. 237 of 2016]

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Order No. 16 Dated- 12.02.2024 Arguments concluded.

Judgment is reserved.

(Ratnaker Bhengra, J.)

(Ambuj Nath, J.)

Sharda/-