Sukar Manjhi @ Sukra Manjhi & Anr vs The State Of Jharkhand
2025 Latest Caselaw 1993 Jhar

Jharkhand High Court

Sukar Manjhi @ Sukra Manjhi & Anr vs The State Of Jharkhand on 24 January, 2025

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (SJ) No.1199 of 2007

         Sukar Manjhi @ Sukra Manjhi & Anr.              ...              Appellants
                                      Versus
         The State of Jharkhand                          ...                  Respondent

WITH Cr. Appeal (SJ) No.1467 of 2007

Sanchan Manjhi & Anr. ... Appellants Versus The State of Jharkhand ... Respondent

Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Appellant : Mrs. Chandana Kumari, Adv.

[In both cases] For the State : Mr. Rajesh Kumar, Addl. P.P. [In Cr.A(SJ) No.1467 of 2007] Mrs. Nehala Sharmin, Spl. P.P. [In Cr.A(SJ) No.1199 of 2007]

Order No.11/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