BIRENDRA NARAYAN @ BIRENDRA NARAYAN RAWANI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-8-110
HIGH COURT OF JHARKHAND
Decided on August 02,2019

Birendra Narayan @ Birendra Narayan Rawani Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

CHANDRASHEKHAR,J. - (1.) No one appears for O.P. No. 2.
(2.) Five persons were made accused by Smt. Suman Devi, the informant, in her fardbeyan on the basis of which Katras P.S. Case No. 145 of 2005 has been lodged on 28.05.2005 under section 498A/34 IPC and section 3/4 D.P. Act.
(3.) The accused persons, namely, Birendra Narayan, Brajendra Narayan, Shanti Devi, Namita Devi and Manik Rawani were sent up for trial on the above charges.;


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