JYODI KISKU AND PINU PRADHAN KISKU Vs. STATE OF JHARKHAND
LAWS(JHAR)-2011-11-89
HIGH COURT OF JHARKHAND
Decided on November 16,2011

Jyodi Kisku And Pinu Pradhan Kisku Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Heard the parties on the prayer for bail of the appellants.
(2.) It is submitted by the learned counsel appearing on behalf of the appellants that the conviction of the appellants is based on exculpatory extrajudicial confession not leading to recovery.
(3.) Learned counsel appearing on behalf of the State opposed the prayer for bail of the appellants.;


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