Patna High Court - Orders
State Of Bihar vs Ram Babu Mahto on 21 April, 2010
Author: Dipak Misra
Bench: Dipak Misra
IN THE HIGH COURT OF JUDICATURE AT PATNA
FA No.657 of 1980
STATE OF BIHAR
Versus
BAIJ NATH PD & ORS
with
FA No.660 of 1980
STATE OF BIHAR
Versus
LAXMI MAHTO & ORS
with
FA No.661 of 1980
STATE OF BIHAR
Versus
BHOLA MAHTO
with
FA No.663 of 1980
STATE OF BIHAR
Versus
RAM LAKHAN MAHTO
with
FA No.690 of 1980
STATE OF BIHAR
Versus
RAM BABU MAHTO
with
FA No.691 of 1980
STATE OF BIHAR
Versus
RAMNARAYAN MAHTO
with
FA No.693 of 1980
STATE OF BIHAR
Versus
CHHATU MAHTO & ORS
with
FA No.699 of 1980
STATE OF BIHAR
Versus
SUKUND MAHTO
with
FA No.701 of 1980
STATE OF BIHAR
2
Versus
RAJPATI DEVI
with
FA No.702 of 1980
STATE OF BIHAR
Versus
SHEO CHARAN MAHTO
with
FA No.703 of 1980
STATE OF BIHAR
Versus
BASAWAN MAHTO
with
FA No.704 of 1980
STATE OF BIHAR
Versus
JANKI DEVI
with
FA No.705 of 1980
STATE OF BIHAR
Versus
SITA RAM KUSHWAHA
with
FA No.707 of 1980
STATE OF BIHAR
Versus
SUKHLAL MAHTO
with
FA No.708 of 1980
STATE OF BIHAR
Versus
KUADAR MAHTO
with
FA No.709 of 1980
STATE OF BIHAR
Versus
RAM AUTAR MAHTO
with
FA No.710 of 1980
STATE OF BIHAR
Versus
BHOLA MAHTO AND ORS
with
3
FA No.711 of 1980
STATE OF BIHAR
Versus
GANGA BISHUN MAHTO
with
FA No.712 of 1980
STATE OF BIHAR
Versus
PARAS MAHTO & ANR
with
FA No.713 of 1980
STATE OF BIHAR
Versus
JAMUNA MAHTO
with
FA No.714 of 1980
STATE OF BIHAR
Versus
BADRI NARAYAN MAHTO AND ORS
with
FA No.715 of 1980
STATE OF BIHAR
Versus
RAMDEO MAHTO & ANR
with
FA No.718 of 1980
STATE OF BIHAR
Versus
DEONANDAN MAHTO
with
FA No.719 of 1980
STATE OF BIHAR
Versus
RAGHUNANDAN MAHTO
with
FA No.721 of 1980
STATE OF BIHAR
Versus
SUNIL MAHTO
with
FA No.731 of 1980
STATE OF BIHAR
Versus
4
MOSTT. CHAITI DEVI
with
FA No.732 of 1980
STATE OF BIHAR
Versus
RAM BABU MAHTO AND ORS
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18 21/4/2010Heard Mr. P.Tekriwal, G.A - I, Mr. Anil Kumar Jha, GA II, Mr. Harendra Pd. Singh, GA VI, and Mr. Sanjay Kumar No.1, G.P XIV, learned counsel for the State - appellant, and Mr. M.P.Gupta, Mrs. Sheela Sharma, and Mr. A. C. Sinha, learned counsel for the respondents.
It issubmitted at the Bar that these appeals are covered by the judgment delivered in First Appeal No.668 of 1980 and other connected appeals.
In view of aforesaid, the present appeals are disposed of in terms of the judgment passed in First Appeal No.688 of 1980. There shall be no order as to costs.
(Dipak Misra, CJ.) Neyaz/