SUDHIR SINKU Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-12-22
HIGH COURT OF JHARKHAND
Decided on December 09,2020

Sudhir Sinku Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Anjani Kumar, the learned counsel appearing on behalf of the petitioners.
(2.) Heard Mr. Shekhar Sinha, the learned A.P.P. appearing on behalf of the Opposite Party-State.
(3.) This criminal revision petition has been filed by the petitioners against the judgment dated 27.08.2014 passed by the learned Sessions Judge, West Singhbhum at Chaibasa in Criminal Appeal No. 78 of 2014 whereby and whereunder the appeal was dismissed.;


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