DADI BODRA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-6-65
HIGH COURT OF JHARKHAND
Decided on June 26,2019

Dadi Bodra Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

SHREE CHANDRASHEKHAR,J. - (1.) Mr. Nehru Mahto, the learned A.P.P tenders a copy of the affidavit sworn on 25.06.2019.
(2.) Taken on record.
(3.) The Superintendent of Jail, Birsa Munda Central Jail, Hotwar, Ranchi has filed this affidavit stating that appellant no.3 namely, Tumpu Bodra, son of late Moran Bodra [in Criminal Appeal (D.B) No.155 of 2010] has died on 22.07.2016 at RIMS, Ranchi in course of his treatment.;


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