Hari Singh vs The State Of Jharkhand
2025 Latest Caselaw 5600 Jhar

Jharkhand High Court

Hari Singh vs The State Of Jharkhand on 9 September, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (DB) No.179 of 2003

             Hari Singh                                    ...     Appellant
                                           Versus
             The State of Jharkhand                        ...     Respondent
                                          WITH
                             Cr. Appeal (DB) No.280 of 2003

             Sohan Sahu & Ors.                             ...     Appellants
                                           Versus
             The State of Jharkhand                        ...     Respondent
                                            -------

Coram: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellants : Mr. Pradeep Kumar Nayak, Adv.

Mr. D.K. Prasad, Adv.

For the State : Mr. V.K. Vashistha, Spl. P.P. Mrs. Shweta Singh, A.P.P.

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Order No.07/Dated- 09.09.2025 Heard Mr. Pradeep Kumar Nayak and Mr. D.K. Prasad, learned counsels appearing for the appellants and Mr. V.K. Vashistha, learned Spl. P.P and Mrs. Shweta Singh, learned A.P.P. appearing for State.

Judgment is reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

Sachin