Sukra Munda vs The State Of Bihar (Now Jharkhand)
2025 Latest Caselaw 7560 Jhar

Jharkhand High Court

Sukra Munda vs The State Of Bihar (Now Jharkhand) on 6 December, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
         Cr. Appeal (D.B.) No. 271 of 2000
Sukra Munda                  ...             ... Appellant
              Versus
The State of Bihar (now Jharkhand)           ... Respondent
                     With
           Cr. Appeal (D.B.) No. 152 of 2000
Koka Munda                     ...             ... Appellant
                 Versus
The State of Bihar (now Jharkhand)                ... Respondent

             ...

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

For the Appellants : Mr. Sankalp Goswami, Amicus Curiae For the Resp.State : Mrs. Shweta Singh, A.P.P. [In Cr. Appeal (D.B.) No. 271 of 2000] : Mr. Vineet Kumar Vashistha, Spl. P.P. [In Cr. Appeal (D.B.) No. 152 of 2000] ...

Order No.02/dated 06.12.2025

Mr. Sankalp Goswami has already been appointed as

Amicus Curiae by the Co-ordinate Bench of this Court vide order

dated 09.05.2024 passed in Cr. Appeal (D.B.) No. 271 of 2000.

2. He has submitted that another identical appeal, arising

out of the common Judgment in Cr. Appeal (D.B.) No. 152 of

2000, has also been listed along with the present appeal.

3. Since the Judgment is common and as such, he has

submitted that he is fully ready with the case.

4. Considering the same, Mr. Sankalp Goswami is also

appointed as Amicus Curiae in Cr. Appeal (D.B.) No. 152 of

2000.

5. Let the name of Mr. Sankalp Goswami, learned Amicus

Curiae henceforth be reflected in the daily cause list.

6. Heard Mr. Sankalp Goswami, Amicus Curiae in Cr. Appeal

(D.B.) No. 271 of 2000 & Cr. Appeal (D.B.) No. 152 of 2000 and

Mrs. Shweta Singh, learned A.P.P. appearing for the State in Cr.

Appeal (D.B.) No. 271 of 2000 & Mr. Vineet Kumar Vashistha,

learned Spl. P.P. appearing for the State in Cr. Appeal (D.B.) No.

152 of 2000.

7. Hearing concluded.

8. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) Dated 6th December, 2025 P.K.S./Suman-