Bhola Mahto And Another vs The State Of Jharkhand
2025 Latest Caselaw 832 Jhar

Jharkhand High Court

Bhola Mahto And Another vs The State Of Jharkhand on 15 July, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay, Ambuj Nath

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr. Appeal (DB) No. 328 of 2002

                  Bhola Mahto and Another              ----         ---      Appellants
                                                 Versus
                  The State of Jharkhand               ---          ---      Respondent
                                     Cr. Appeal (DB) No. 405 of 2002

                  Kulo Mahto                         ----         ---   Appellant
                                             Versus
              The State of Jharkhand                 ---          ---   Respondent
                                                    ---

CORAM: Hon'ble Mr. Justice Rongon Mukhopadhyay Hon'ble Mr. Justice Ambuj Nath

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For the Appellants: Mr. Sudhir Kr. Sharma, Advocate [Cr. Appeal 328/02] Mr. Ram Prakash Singh, Advocate [Cr. Appeal 405/02] For the Resp.-State: Mrs. Vandana Bharti, A.P.P. [Cr. Appeal 328/02] Mrs. Nehala Sharmin, Special P.P [Cr. Appeal 405/02]

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09 / 15.07.2025 Heard Mr. S.K. Sharma, learned counsel for the appellants and Mrs. Vandana Bharti, A.P.P in Cr. Appeal (DB) No. 328 of 2002 and Mr. Ram Prakash Singh, learned counsel for the appellant and Mrs. Nehala Sharmin, learned Special P.P. in Cr. Appeal (DB) No. 405 of 2002.

Judgment is reserved.

(Rongon Mukhopadhyay, J)

(Ambuj Nath, J) Ranjeet/