Vishwanath Kharia vs The State Of Jharkhand
2024 Latest Caselaw 766 Jhar

Jharkhand High Court

Vishwanath Kharia vs The State Of Jharkhand on 22 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. 771 of 2022

Vishwanath Kharia                                           ... 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 Appellant : Mr. A.K. Chaturvedy, Advocate For the State : Mr. Shiv Shankar Kumar, APP

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Order No.08 / Dated: 22nd January, 2024 Heard the learned counsels for the parties. Judgment is reserved.

(Ratnaker Bhengra, J.)

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