Chetni Devi And Others vs The State Of Jharkhand
2024 Latest Caselaw 472 Jhar

Jharkhand High Court

Chetni Devi And Others vs The State Of Jharkhand on 16 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.408 of 2020
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Chetni Devi and others ... ... Appellants 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 Appellant(s) : Mr. R.S.Mazumdar, Sr. Advocate;

Mr. Nishant Kumar Roy, Advocate For the State : Mrs. Nehala Sharmin, SPP For the Informant : Mr. P.P.N. Roy, Sr. Advocate;

Mr. Anjani Kumar, Advocate

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th Order No.13/ Dated: 16 January, 2024 On call, the learned counsels for the parties are present. Mr. R.S. Mazumdar, the learned senior counsel for the appellants submits that evidence of the witnesses in S.T. No. 65 of 2019 and in S.T. No. 277 of 2019 is totally copied and pasted, therefore, he wants to look into the matter and file necessary judgment on the issue.

Put up this case on 5th February, 2024.

(Ratnaker Bhengra,J.)

(Ambuj Nath, J.) SB/KNR