Krishna Chandra Mahto @ Krishna Mahto vs The State Of Jharkhand
2025 Latest Caselaw 3397 Jhar

Jharkhand High Court

Krishna Chandra Mahto @ Krishna Mahto vs The State Of Jharkhand on 20 March, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Gautam Kumar Choudhary

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (DB) No. 552 of 2018
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Krishna Chandra Mahto @ Krishna Mahto ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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

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For the Appellant : Mr. Rajeev Ranjan Tiwary, Advocate For the State- : Mr. Saket Kumar, APP

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13/Dated: 20 March, 2025 th

1. Heard, Mr. Rajeev Ranjan Tiwary, learned counsel for the appellant and Mr. Saket Kumar, learned Additional Public Prosecutor for the State.

2. Argument concluded.

3. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Gautam Kumar Choudhary, J.) Pawan/-