Supreme Court - Daily Orders
Sadakat Kotwar vs The State Of Jharkhand on 12 November, 2021
ITEM NO.1501 Court 13 (Video Conferencing) SECTION II-A
(For Judgment)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No.1316/2021
SADAKAT KOTWAR & ANR. Appellant(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
([HEARD BY: HON. M.R. SHAH AND HON. A.S. BOPANNA JJ.] ) Date : 12-11-2021 This appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. Shree Prakash Sinha ,Adv.
Ms. Mohua Sinha, Adv.
Mr. Rakesh Mishra, Adv.
Mr. Nawalendra Kumar, Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s) Mr. Shantanu Sagar, AOR
Hon’ble Mr. Justice M. R. Shah pronounced the judgment of the Bench comprising His Lordship and Hon’ble Mr. Justice A. S. Bopanna.
Criminal Appeal is dismissed in terms of the signed reportable judgment.
Pending application(s), if any, stand disposed of.
(RASHMI DHYANI) (NISHA TRIPATHI)
COURT MASTER BRANCH OFFICER
(Signed reportable judgment is placed on the file) Signature Not Verified Digitally signed by RASHI GUPTA Date: 2021.11.12 17:28:09 IST Reason: