Suraj Patro & Another vs The State Of Jharkhand
2024 Latest Caselaw 231 Jhar

Jharkhand High Court

Suraj Patro & Another vs The State Of Jharkhand on 10 January, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra, Ambuj Nath

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Criminal Appellate Jurisdiction)
                Cr. Appeal (DB) No. 12 of 2023

Suraj Patro & another                                         ... Appellants
                                     Versus
The State of Jharkhand                                       ... Respondent
                                     With
                        Cr. Appeal (DB) No. 13 of 2023

Saroj Karmkar @ Suraj Karmkar @ Arjun                         ... Appellant
                                 Versus
The State of Jharkhand                                        ...Respondent

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

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For the Appellants : Mr. D.K. Chakraverty, Advocate For the State : Mr. Satish Prasad, APP;

Mr. Shailesh Kr. Sinha, APP

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Order No.05 / Dated: 10th January, 2024 The learned counsel for the appellants and the learned counsels for the State are present.

The learned counsels for the parties submit that they will be filing necessary judgments on the issue of additional evidence.

Two weeks' time is allowed to do the same. Put up these cases on 29.01.2024.

(Ratnaker Bhengra, J.)

(Ambuj Nath, J.) S.B./ Nibha