Jharkhand High Court
State Of Jharkhand vs Arun Yadav Alias Pahalwan And Anr on 13 January, 2015
Author: R.R. Prasad
Bench: R.R. Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Acquittal Appeal (D.B.) No. 23 of 2014
State of Jharkhand ... ... ... Appellant
Versus
1. Arun Yadav @ Pahalwan S/o Garib Yadav
2. Manoj Yadav S/o Dhaneshwar Yadav
Both residents of Ambedkar Nagar, PO & PSMihijam,
DistrictJamtara ... ... ... Respondents
CORAM: HON'BLE MR. JUSTICE R.R. PRASAD
HON'BLE MR. JUSTICE RAVI NATH VERMA
For the Appellant : Mr. M.B. Lal, Advocate
For the Respondents :
03/13.01.2015Learned counsel for the State is permitted to make necessary correction in Para 1 of the memo of appeal.
Learned counsel for the State submits that this appeal has been preferred by the State for enhancement of the sentence awarded against respondents. Meanwhile, the appeal preferred by the respondents against the order of conviction and sentence before Sessions Judge, Jamtara has been allowed and under that circumstance he may be permitted to withdraw this appeal preferred by the State.
As prayed for, let this appeal be dismissed as withdrawn.
(R.R. Prasad, J.) (R.N. Verma, J.) Anit/Ritesh