GOPAL DUTTA, Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-1-152
HIGH COURT OF JHARKHAND
Decided on January 16,2020

Gopal Dutta, Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Chandrashekhar, J. - (1.) The accused persons, namely, Sital Dutta, Surya Narayan Hansda @ Surya Hansda @ Mukhiya, Gopal Dutta and Basudeo Pal have faced the trial on the charge under section 364-A read with section 34 and under section 120-B of the Indian Penal Code.
(2.) In Criminal Appeal (DB) No. 759 of 2010, Sital Dutta and Gopal Dutta are the appellants and Criminal Appeal (DB) No. 418 of 2011 has been instituted on a jail application sent by Basudeo Pal.
(3.) In Sessions Case No. 118 of 2009, Surya Narayan Hansda @ Surya Hansda @ Mukhiya has been acquitted of the criminal charges framed against him by extending the benefit of doubt to him.;


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