Raju Ram vs The State Of Jharkhand
2024 Latest Caselaw 1484 Jhar

Jharkhand High Court

Raju Ram vs The State Of Jharkhand on 13 February, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra, Ambuj Nath

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr. Appeal (DB) No. 1151 of 2022
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                 Raju Ram                             ---              ---         Appellant
                                                   Versus
                 The State of Jharkhand               ---              ---         Respondent

                 CORAM:        Hon'ble Mr. Justice Ratnaker Bhengra

Hon'ble Mr. Justice Ambuj Nath

For the Appellant: Mr. Jagdeesh, Advocate For the Resp.-State: Mr. Ravi Prakash, Spl.P.P

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07/ 13.02.2024 Learned counsel for the appellant submits that this appeal may be tagged along with Cr. Appeal (DB) No. 1170 of 2022 as both the appeals arise out of the same impugned judgment of conviction and order of sentence. It is informed that lower court records earlier called for, has been received in that case.

Accordingly, let this appeal be tagged along with Cr. Appeal (DB) No. 1170 of 2022.

Put up both these appeals on 28.02.2024.

(Ratnaker Bhengra, J)

(Ambuj Nath, J) Ranjeet/ Uploaded