Anil Pal vs The State Of Jharkhand
2024 Latest Caselaw 783 Jhar

Jharkhand High Court

Anil Pal vs The State Of Jharkhand on 23 January, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

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                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 1278 of 2016
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Anil Pal ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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With Cr. Appeal (DB) No. 867 of 2016

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PappuPaswan @ Pappu Kumar Paswan ... ... Appellant Versus The State of Jharkhand ... ... Respondent with Cr. Appeal (DB) No. 883 of 2016

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Pintu Soni @ Pintu Kumar Soni ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Jai Shankar Tripathi, Advocate [in Criminal Appeal (DB) No. 1278/2016] Mr. A.K. Sahani&Ajit Kumar, Advocates [in Criminal Appeal (DB) No. 867 of 2016] Mr. Nilesh Kumar, Adocate Mr. Amit Kumar, Advocate [in Criminal Appeal (DB) No. 883 of 2016] For the Respondent : Mr. Abhay Kumar Tiwari, APP [in Criminal Appeal (DB) No. 1278/2016] Mr. Vishwanath Roy, APP [in Criminal Appeal (DB) No. 867 of 2016] Mrs. NehalaSharmin, Spl. P.P. [in Criminal Appeal (DB) No. 883 of 2016] For the Informant : Mr. NagmaniTiwari, Advoate Mr. Ajit Kumar Dubey, Advocate

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Order No. 09 : Dated 23 January, 2024 rd

1. Heard learned counsel for the parties.

2. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Pradeep Kumar Srivastava, J.) Alankar/