Hari Shankar Yadav & Ors vs The State Of Bihar (Now Jharkhand)
2025 Latest Caselaw 3796 Jhar

Jharkhand High Court

Hari Shankar Yadav & Ors vs The State Of Bihar (Now Jharkhand) on 10 June, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        Criminal Appeal No. 206 of 1996 (R)
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Hari Shankar Yadav & Ors. ....... Appellants Versus The State of Bihar (Now Jharkhand) ....... Respondent With Criminal Appeal No. 185 of 2020

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Prasad Mahto @ Ram Prasad Mahto ....... Appellant Versus The State of Jharkhand ....... Respondent

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

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For the Appellant : Mr. A.K. Kashyap, Sr. Advocate For the Respondent : Mr. Abhay Kr. Tiwari, APP [Criminal Appeal No. 206 of 1996 (R)] Mr. Manoj Kr. Mishra, APP [Criminal Appeal No. 185 of 2020]

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th 07/Dated: 10 June, 2025

1. Heard Mr. A.K. Kashyap, learned senior counsel for the appellants in both the cases as also Mr. Abhay Kr. Tiwari, learned Additional Public Prosecutor for the respondent-State in Criminal Appeal No. 206 of 1996 (R) and Mr. Manoj Kr. Mishra, learned Additional Public Prosecutor for the respondent-State in Criminal Appeal No. 185 of 2020.

2. Hearing concluded.

3. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.) Saurabh/-