SABINA PRAVEEN Vs. STATE OF JHARKHAND
LAWS(JHAR)-2015-7-225
HIGH COURT OF JHARKHAND
Decided on July 15,2015

Sabina Praveen Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Heard learnd counsel for both the sides.
(2.) In all, there are two accused, namely, Satyanarayan Sahu @ Satya and Sabina Praveen, who stand convicted for the charge of section 302 I.P.C read with section 120B I.P.C. Satyanarayan Sahu @ Satya has filed a separate appeal bearing Cr.Appeal(DB) No. 723/2014, whereas Sabina Praveen has filed Cr.Appeal(DB) No. 719/2014.
(3.) JC to Mr.Nilesh Kumar, appearing for the appellant, Satyanarayan Sahu @ Satya in Cr.Appeal(DB) No. 723/2014, seeks time stating that the arguing counsel is not available today. Adjourned and list again on 23.07.2015.;


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