MD. ASLAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the final judgment and order dtd. 21/10/2020 passed by the High Court of Jharkhand at Ranchi in Criminal Appeal (DB) No.882 of 2012.

(3.) In the instant case, crime was registered pursuant to First Information Report No.148/2011 dtd. 12/3/2011 lodged with Sadar Police Station, District Hazaribagh, Jharkhand in respect of offence punishable under Sec. 364-A of the Indian Penal Code, 1860 ("IPC" for short).