Chaita Mahto & Anr vs The State Of Jharkhand
2025 Latest Caselaw 1992 Jhar

Jharkhand High Court

Chaita Mahto & Anr vs The State Of Jharkhand on 24 January, 2025

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No.489 of 2007

         Chaita Mahto & Anr.                            ...        Appellants
                                        Versus
         The State of Jharkhand                          ...       Respondent

WITH Cr. Appeal (SJ) No.594 of 2007

Charku Mahto ... Appellant Versus The State of Jharkhand ... Respondent

Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Appellant : Mr. Binod Kumar Dubey, Adv.

[In both cases] For the State : Mr. Bishambhar Shastri, Addl. P.P. [In Cr.A(SJ) No.489 of 2007] Mrs. Nehala Sharmin, Addl. P.P. [In Cr.A(SJ) No.594 of 2007]

Order No.14/Dated- 24.01.2025 Heard learned counsel for the appellants as well as learned A.P.Ps. appearing for the State.

Judgment is reserved.

(Pradeep Kumar Srivastava, J.)

Sachin