DEO KUMAR PASWAN Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-10-8
HIGH COURT OF JHARKHAND
Decided on October 06,2020

Deo Kumar Paswan Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. B.K. Dubey, the learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Azeemuddin, the learned counsel appearing on behalf of the Opposite Party-State.
(3.) This criminal revision petition was filed by the present petitioner alongwith the co-convict namely, Deo Kumar Paswan against the Judgment dated 21.07.2014 passed by the learned Dist. & Addl. Sessions Judge-II, Chatra in Criminal Appeal No. 44/2012 whereby and whereunder the Judgment of conviction and the order of sentence passed by the learned trial court was confirmed and the appeal was dismissed.;


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